Section 25(1) in The Bihar Finance Service Rules, 1953
(1)An officer appointed to the Service prior to the first day of September, 1948, shall be entitled to draw his first increment in his pay after one year's duty, even though he may still be on probation. No officer appointed to the Service on or after the aforesaid date, shall draw his first increment in Pay falling within the period of probation, unless he passed the departmental examination before the date of such increment [in Account Parts I and II, Law Part II, Hindi and Mahajani by the lower standard] [Substituted by S.O. 1201, dated 17.8.1981.].(a)[x x x] [Omitted by S.O. 1201, dated 17.8.1981.](b)[x x x] [Omitted by S.O. 1201, dated 17.8.1981.]
