815. Confirmation of Temporary Officers in Bihar Education Service.
(a)A temporary officer appointed against a permanent post may be absorbed substantively with effect from the date on which he was first appointed to it without any period of probation in spite of provisions contained in Articles 813 and 814 of the Bihar Education Code provided the Administrative Department is satisfied about the work of the officer.(b)A temporary officer who has been appointed against a permanent post in the Bihar Education Service cannot be appointed substantively from a date earlier than the date from which he was but on probation. This temporary service may count towards but the substantive appointment shall commence from the date on which he was put on probation.(c)A temporary officer, who has been appointed against a permanent post can be placed on probation or observed permanently in the Bihar Educational Service with effect from the date of his first appointment even after the lapse of several years if the Administrative Department so decides after the expiry of the period of probation.(d)A temporary officer in terms of Appointment Department letter no. A960-E., dated the 15th October 1951, can count a maximum period of two years towards probation by reducing the period of probation length of temporary service up to a maximum of 2 years.(e)If an officer is appointed temporarily to a permanent post pending consultation with the Public Service Commission and subsequently the Commission concurs in his substantive appointment to the post, he may be appointed substantively to the post from a date earlier than the date of receipt of Commission's concurrence.(Government no. 5156, dated the 15th November 1955.)(c)Promotion.
