Section 17 in Bihar industries Service Cadre Rules, 1987
17. Confirmation.
- Notwithstanding anything to the contrary, contained in these Rules, an officer appointed on probation shall be eligible for permanent appointment to the service at the end of the period of his/her probation, subject to the following conditions that -(a)he/she has undergone training and passes such tests as may from time to time be prescribed in the Departmental (Training and Examination) Rules, to be framed after publication of cadre Rules.(b)his/her conduct and service during the period has been satisfactory, and(c)The Government is satisfied that he/she is fit for such permanent appointment.
