Section 16(1) in Bihar Mines & Geology Service Rules, 2008
(1)Every Officer appointed against a substantive vacancy in the basic grade, shall remain on probation for a period of two years from the date of joining to the post:Provided that the period during which a person has held that post in officiating or temporary capacity, for at least two years, that period may be allowed by the Department to be counted towards the period of probation.
