Section 12(3) in Departmental Examination of Assistant Public Prosecutors, Bihar Rules, 1986
(3)A Probationary Officer will be entitled to draw his third and subsequent increments on the anniversaries of the date from which he draws his second increment subject to the provisions regarding, crossing of the efficiency bar. If his confirmation is delayed to delay in fulfilling the departmental obligations, on confirmation he will be allowed the pay at the stage to which he would have been entitled, had his increment not been withheld. No arrear pay will, however, be paid to any officer.
