Section 6 in Departmental Examination of Assistant Public Prosecutors, Bihar Rules, 1986
6. Necessary of passing Examination.
(1)Assistant Public Prosecutor posted in any of the areas mentioned in Part I of Appendix II will have to pass the examination in the tribal language mentioned therein against the district in which he is posted, by the lower standard, within a period of eighteen months from the date on which he is posted to that district. If he fails to do so, his increment will be stopped until such time as he passes the examination:Provided that if an officer is prevented from passing the examination due to circumstances beyond his control, the Government may grant him such further time for passing the examination as they consider fit.(2)An officer whose increment has been stopped for failure to pass the compulsory examination in tribal language shall get his increment, as soon as he is transferred to a district outside the areas mentioned in Part I of Appendix II, or as soon as he crosses the age of 50 years, whichever is earlier.(3)The stoppage of increments under sub-rule (1) or sub-rule (2) shall not have cumulative effect.(4)An officer who is posted in Bihar outside the areas mentioned in Part I of Appendix II will be eligible to appear at the Optional Examination in the tribal language mentioned in Part II of Appendix II.
