Section 33(3)(i) in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007

[Cites 0, Cited by 0] [Section 33(3)] [Section 33] [Entire Act]

State of Odisha - Subsection

Section 33(3)(i) in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007

(i)if it decides that he or she is suitable to hold the post to which he or she was appointed it shall, as soon as possible, issue an order declaring him or her to have satisfactorily completed the period of probation and such an order shall have effect from the date of expiry of period of probation including the extended period, if any; or

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State of Odisha - Subsection

Section 33(3)(i) in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007