Section 33 in The Bihar Co-operative Service Rules, 1975
33. Probation.
(1)Every officer shall, on appointment in a substantive vacancy in the cadre of the Service will be placed on probation. Except, where otherwise provided by the Governor, the period of probation shall be of two years. The period of probation shall, in each case, count from the date of joining.(a)In cases in which the requirements of Rule 35 are satisfied, the period during which a person has held officiating or temporary appointment in a post in the service may, subject to a maximum period of two years be allowed by the Governor to count towards the period of probation prescribed by this Rule, provided that in any case the date of confirmation shall not be earlier than the date on which he joined on probation.(b)The Governor may, in any special case, extend the period of probation by such further period as he may deem fit.(2)The Governor may during or at the end of the period of probation, terminate the appointment of an officer directly recruited to the Service or revert a promoted officer to his substantive appointment if the officer has failed to fulfil the conditions of his probation or is found to be otherwise unfit for permanent appointment to the Service.
