Section 18(1) in The Orissa Subordinate Correctional Service Rules, 1992
(1)Every officer appointed by direct recruitment shall be on probation for a period of two years and by promotion from among Departmental candidates shall be on probation for a period of one year :Provided that the appointing authority may, for good and sufficient reason, to be recorded in writing, extend the period of probation of an officer by such further period not exceeding one year.
