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State of Bihar - Section

Section 11 in Bihar Secretariat Service Act, 2007

11. 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 the service would not be considered for further promotion if they have not undergone a training course organised 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.