Section 16 in Bihar Mines & Geology Service Rules, 2008
16. Probation.
(1)Every Officer appointed against a substantive vacancy in the basic grade, shall remain on probation for a period of two years from the date of joining to the post:Provided that the period during which a person has held that post in officiating or temporary capacity, for at least two years, that period may be allowed by the Department to be counted towards the period of probation.(2)In case of service being unsatisfactory during the probation period, such period may be extended by one year. In case service is found not satisfactory even in the extended period, 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/her post of substantive appointment.(3)Upon confirmation to the service, the period of probation shall be included in the total service of the officer.
