Section 34(a) in The Bihar Jail Service Rules, 1953
(a)Every person shall, on appointment to a substantive vacancy in Junior Branch of the Service, be placed on probation and except where otherwise directed by the State Government the period of probation shall be-(i)One year in addition to the period of training, in the case of a person appointed by direct recruitment; and(ii)One year in the case of a promoted officer.
