Section 149 in Bihar Board's Miscellaneous Rules, 1958
149. Period of probation.
- A probationary clerk will ordinarily remain on probation for two years. He can draw the first increment one year after the appointment, but if not confirmed at the end of the second year he will draw no further increments till he is confirmed when he will draw pay at the stage he would have drawn if his increment had not been withheld.
