Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(c) in Bihar Block Minority Welfare Officers Cadre Rules, 2018

(c)The Block Minority Welfare Officers shall be pronounced as probationers from the date of appointment. The probation period shall be of two years. Their service to the post of Block Minority Welfare Officer will be confirmed only if during the probation period their service/conduct is found satisfactory having fully discharged departmental duties and after passing the prescribed departmental exams. If the service is not found satisfactory during the probation period, the probation period may be extended for one more year for reasons to be recorded in writing. If conduct of any probationer is not found satisfactory or there is serious allegation against him/her during the probation period, he/she shall be dismissed from the service.