Section 7 in Bihar Secretariat Service Rules, 2010
7. Training.
(1)During probation, the person appointed by direct recruitment may be required to undergo such training and to pass such departmental examination as the cadre controlling authority may, from time-to-time, prescribe.(2)The members of service would not be considered for further promotion if they have not undergone a training course organized at the Administrative Training Institute or such other institute;Provided that the cadre controlling authority may relax this requirement if, for some reasons, it is not possible to organize such training or such departmental examination.(3)Syllabus of training for persons appointed by direct recruitment on probation in accordance with section-11 of the Act will be determined by a regulation made for this purpose in accordance with subsection-(2) of section-19 of the Act by cadre controlling authority.
