Section 6 in The Orissa Fisheries Ministerial Service Rules, 1976
6. Probation and confirmation.
(1)All appointments to the permanent posts of Lower Division Clerks shall be made on probations for a period of two years from the date of appointment :Provided that if during the period of probation the incumbent's work or conduct is found unsatisfactory or his work shows that he is unlikely to become efficient, the appointing authority may either discharge him from service or extend the period of probation for such further period as he may think fit:Provided further that in no case shall the period of probation be extended beyond four years from the date of appointment.(2)No person shall be confirmed in the permanent post of Lower Division Clerk unless he has satisfactorily completed the probationary period as aforesaid.
