Section 22 in Patna High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1997
22. Confirmation.
- A probationer shall be confirmed in his appointment at the end of his period of probation or extended period of probation, as the case may be if -(a)his work and conduct during the probationary period have been found to be satisfactory.(b)he is considered fit for confirmation, and(c)his intergrity is certified.
