Orissa Non-Gazetted Veterinary Technical Service Rules, 1983

16. Probation

(1) The period of probation shall be two years in the case of directly recruited officers and one year in case of officers appointed by promotion;

(2) The period of probation in each case shall count from the date on which the officer joins his appointment;

Provided that the whole or any part of the period during which a person held continuous officiating appointment in a post included in the cadre of the service be allowed by the appointing authority to count towards the period of probation prescribed by the rules.

(3) The appointing authority may in any special case extend the period of probation by such further period as it may deem fit;

(4) The appointing authority may dispense with the service of an officer appointed on probation or revert him to his substantive appointment, if any, during or at the end of the period of his probation if he has failed to give satisfaction or is found to be otherwise unfit for permanent appointment to the service.