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State of Bihar - Section

Section 9 in Bihar Warder Cadre Rules, 2014

9. Probation period.

- There shall be a probation period of two years for newly appointed employees from the date of first appointment to the post. If service in the probation period is not found satisfactory, the probation period shall be liable to extend for one year. The post holder may be removed from service if his service is not found satisfactory even during the extended period.