Section 16 in Bihar industries Service Cadre Rules, 1987
16. Probation.
(a)Every officer shall on appointment against a substantive vacancy be on probation for a period of two years from the date of joining the post:Provided that the period during which a person had held officiation or temporary appointment on that post may, subject to a maximum period of two years, be allowed by Government to count towards the period of probation.(b)On completion of the period of probation the Government may confirm the officer in his/her appointment or, in the event of his/her work or conduct not having been found satisfactory, dispense with his/her services or may extend the period of his/her probation but the total period of his/her probation shall not extend beyond three years.
