Section 5(2) in Bihar Gram Panchayat (Appointment of Secretary, Rights and Duties) Rules, 2011
(2)The competent authority if satisfied that any person appointed on probation could not succeed in meeting the conditions for confirmation due to special circumstances and reasons, for which He/She finds appropriate to grant additional time, the competent appointing authority may extend the probation period of such person appointed on probation for additional one year recording the grounds in a reasoned order. If in the extended period of probation the person still does not pass in the departmental examination, or is not able to attain the desirable qualification as prescribed by Rule 4(4) or does not render satisfactory services, his service shall not be confirmed and service of such person appointed on such probation shall be terminated.
