Section 19(7) in Bihar Employees' State Insurance Medical Service Rules, 1981
(7)(i)Medical Officers already in service, i.e. Medical Officers who are on deputation from the Health Department and were posted under the Scheme prior to the coming into force of these Rules and who have opted for remaining in the Scheme under Rule 24 of these Rules must pass the examination within one year from the date he opts for the service. Failure to pass the examination within the stipulated period will subject to any official orders of the Government to the contrary, entail stoppage of increments:Provided that Medical Officers who have already passed the Departmental Examinations in course of their posting under the Health Department will be deemed to have passed the Examination under these Rules.(ii)Failure to pass the examination within one year of appointment at or after the publication of these Rules in the Bihar Gazette, will, subject to any special orders of the Government to the contrary, entail stoppage of increments:Provided that stoppage of increments shall not have cumulative effect, e.g., a Medical Officer whose increments will remain held up for not passing the Departmental Examination, will on passing the examination, be entitled to pay and allowance at the stage which he would have drawn, had his increments not been withheld.
