Section 12 in Departmental Examination of Assistant Public Prosecutors, Bihar Rules, 1986
12. Regulation of Increments.
(1)A Probationary Officer, on appointment to the post of Assistant Public Prosecutor, will be entitled to draw his first increment in the prescribed scale of pay as soon as the following conditions are fulfilled:-(a)he has completed one year from the date on which he joined first appointment; and(b)he has successfully undergone the training prescribed by Government.(2)After a Probationary Officer has rendered himself eligible for the first increment, he will be entitled to draw the second increment as soon as the following conditions are fulfilled:-(a)he has completed two years of service;(b)he has passed the Departmental Examination by higher standard completely; and(c)he has been confirmed in his appointment.(3)A Probationary Officer will be entitled to draw his third and subsequent increments on the anniversaries of the date from which he draws his second increment subject to the provisions regarding crossing of the efficiency bar. If his. confirmation is delayed due to delay in fulfilling the departmental obligations, on confirmation, he will be allowed the pay at the stage to which he would have been entitled, had his increment not been withheld. No arrear pay will, however, be paid to any Officer.
