Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Bihar - Subsection Section 2(ix) in Lalit Narayan Mishra Economic Development and Social Change Institute Service conditions Rules, 2017 (ix)"Probationer" means Teaching / Non-teaching employees appointed as probationer against the original vacancies of the cadre;
