Odisha Municipal Planning Service (Method of Recruitment and Conditions of Service) Rules, 2017
Chapter-IV
Other Conditions of Service
17. Probation:-
(1)The period of probation as provided under section 9 of the Act shall not include,-
(a) extraordinary leave;
(b) period of unauthorized absence; or
(c) any other period held to be not being on actual duty.
(2) The appointment of a probationer may, for good and sufficient reasons to be recorded in writing, be terminated at any time without previous notice during the period of probation including extension of such period, if any, and after such termination, the employee shall deem to be reverted to his / her former cadre/post, if he/she is a promotee.
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