Section 18 in Bihar Employees' State Insurance Medical Service Rules, 1981
18. Probation.
(1)Every person recruited to the service whether by direct recruitment or by promotion or transfer under Rule 4 shall be appointed to the service on probation.(2)Every person appointed under clause (a) of Rule 4 shall be on probation for a period of two years from the date he actually joins the post and those appointed under clauses (b) and (c) of Rule 4 shall be on probation for a period of one year from the date they actually join the post.(3)During the period of probation an officer may be required to pass such examination as may be prescribed by the Governor.(4)On conclusion of the period of probation, an officer shall be confirmed provided he has passed the departmental examination by the prescribed standard and is considered by the Governor suitable for confirmation in all respects.(5)If the work or conduct of an officer on probation is not found satisfactory in all respects, his probation may be terminated or extended, as the Government may deem proper.
