Section 3(2) in The Orissa High Court (Conditions of Service of Staff) Rules, 1963
(2)If it appears at any time during or at the end of the period of probation that any such person has not made sufficient use of his opportunities, or if he has otherwise failed to give satisfaction, the appointing authority, may without entitling him to any compensation dispense with his services after giving him one month's notice, unless he holds a substantive appointment in which case he may be reverted thereto with one month's notice.
