Section 26 in The Bihar Civil Service (Judicial Branch) (Training and Departmental Examination), Rules, 1963
26. [ [Substituted by Notification No. G.S.R. 106, dated 29.9.1972.]
Subject to the condition that the aggregate of the period of training shall not be less than two years, the High Court may in its discretion, vary the length of the period of training or dispense with the training of a probationer in respect of any branch of training as prescribed in Rule 13.]Explanation. - If the probationer is not able to attend his training for some time within the period of two years from the date of his joining without any fault on his part, in appropriate cases the High Court may exempt him from receiving further training after completion of the said period of two year.Liability of Probationers to Examinations
