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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Bihar - Subsection

Section 34(b) in The Bihar Jail Service Rules, 1953

(b)The Governor may dispense with the Service of an officer appointed on probation or revert him to his substantive appointment, if any, at any time during or at the end of the period of his probation, if the officer has failed to give satisfaction or is found to be otherwise unfit for substantive appointment to the Service.