Section 4 in Bihar Information Clerk Cadre (Recruitment and Service) Rules, 2010
4. Probation Period.
- The clerk appointment under Rule 3 shall be declared on probation from the date of appointment. The period of probation shall be of two years which may be extended maximum for a year for improvement and obtaining the requisite level. In case of unsatisfactory service and performance during the probation period or even in the extended period being unsatisfactory the clerk appointed on probation may be terminated from service. After satisfactory completion of the probation period and on passing the examination prescribed in Rule 5 the service of such clerks may be confirmed.
