Odisha Municipal Services (General) Rules, 2016

Chapter III

Probation, Confirmation, Increment, Promotion and Abolition of Posts

27. Probation and Confirmation:-

(1) All persons appointed to post in the service shall be on probation for a period of two years (including training) in case of direct recruitment and one year in case of promotion (including refresher course training and officiating if any) which shall be counted from the date of joining the post:

Provided that the Appointing Authority may, if think fit in any case or class of cases, extend the period of probation for a further period upto one year.

Provided further that the period of probation shall not include the following; namely:-

(i) Extraordinary leave

(ii) Period of unauthorized leave

(iii) Any other period held to be not being on actual duty.

(2) A probationer after completing the period of probation to the satisfaction of Government shall be eligible for confirmation subject to the availability of substantive vacancy in the service.