Section 31 in The Bihar Forest Service Rules, 1953
31.
(1)No member of the Service appointed on probation shall be confirmed in his appointment until: -(a)He has completed the period of probation prescribed in his case; and(b)The State Government are satisfied, on the recommendation of the Chief Conservator, that he is fit for confirmation.(c)[ Passing of Departmental Examination shall be essential before confirmation in the service] [Inserted by S.O. 1313 dated 26.12.1989.].(2)Until confirmed under this Rule, every such member of the Service shall, unless his appointment is terminated, continue to hold his appointment on probation.(3)All orders of confirmation made under this Rule shall be notified in the Official Gazette.
