Section 5(1) in Bihar Gram Panchayat (Appointment of Secretary, Rights and Duties) Rules, 2011
(1)The candidates, recommended by the Commission, as per provisions under Rules 4(5) and 4(6), shall be appointed by the competent authority on the post of Panchayat Secretary on probation for a period of two years. During those two year probation period, it shall be mandatory for the persons appointed on probation that after completing the training course, prepared by the department under Rule 6, to pass in the departmental examination connected with the training course, shall have to attain the desirable qualification as provided for and in the manner as prescribed under the notification of the General Administration Department as per Rule 4(4), and shall have to render satisfactory service during the probation period, after which only their services can be confirmed by the competent appointing authority, otherwise, their services shall be terminated.
