Section 36(1) in The Bihar Co-operative Service Rules, 1975
(1)An Officer appointed to the Service prior to the 1st day of September, 1974, shall be entitled to draw his first increment in his pay after one year's duty, even though he may still be on probation. No Officer appointed to the Service on or after the aforesaid date, shall draw his first increment in pay falling within the period of probation, unless, he passes the Departmental Examination in Accounts mentioned in Rule 35 before the date of such increment and Hindi Examination by the lower standard.
