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State of Bihar - Section

Section 5 in Bihar Commercial Taxes Department Field Auditors Cadre Rules, 2009

5. Probation Period.

- The probation period after appointment shall be of two years. The probation period may be extended up to one year if the service and conduct is not found satisfactory during the period. The appointment of such personnel shall be terminated if service and conduct is not found satisfactory during the extended period of probation.