Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Bihar - Subsection

Section 21(3) in Patna High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1997

(3)Appointing authority may, for reasons to be recorded in writing, extend the period of a probation in individual cases specifying the date upto which the extension is granted. Provided that in no case the period of probation will be extended by more than three years.