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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Bihar - Subsection

Section 21(2) in Patna High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1997

(2)The appointing authority may allow continuous service rendered in an officiating capacity or in temporary capacity on the post, or on a higher post, to be taken into account for the purpose of computing the period of probation.