Section 16(1) in Bihar Mines & Geology Inspector Service Rules, 2009
(1)Every member 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 has held that post in officiating or temporary capacity may, subject to a maximum of two years, be allowed by the Government to be counted towards the period of probation.
