Section 16 in Bihar Mines & Geology Inspector Service Rules, 2009
16. Probation.
(1)Every member shall, on appointment against a substantive vacancy, be on probation for a period of two years from the date of joining the post:Provided that the period during which a person has held that post in officiating or temporary capacity may, subject to a maximum of two years, be allowed by the Government to be counted towards the period of probation.(2)The Government may, during or at the end of the period of probation, terminate the appointment of the member to the Service in accordance with the provisions contained in the Bihar Government Servant (Classification, Control and Appeal) Rules, 2005, if the member of this Service has failed to fulfill the conditions of his Probation or is found to be otherwise unfit for permanent appointment to the service.(3)The Government may, at its discretion, extend the period of probation of a member by a reasonable period, not exceeding one year.
