Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 12] [Entire Act] State of Bihar - Subsection Section 12(a) in Bihar Vigilance Investigation Cadre Rules, 2012 (a)Every person to be appointed against a vacant basic post by direct recruitment shall be on probation for a period o f two years from the date of joining.
