Section 12(1) in Departmental Examination of Assistant Public Prosecutors, Bihar Rules, 1986
(1)A Probationary Officer, on appointment to the post of Assistant Public Prosecutor, will be entitled to draw his first increment in the prescribed scale of pay as soon as the following conditions are fulfilled:-(a)he has completed one year from the date on which he joined first appointment; and(b)he has successfully undergone the training prescribed by Government.
