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[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Bihar - Subsection

Section 33(1)(a) in The Bihar Co-operative Service Rules, 1975

(a)In cases in which the requirements of Rule 35 are satisfied, the period during which a person has held officiating or temporary appointment in a post in the service may, subject to a maximum period of two years be allowed by the Governor to count towards the period of probation prescribed by this Rule, provided that in any case the date of confirmation shall not be earlier than the date on which he joined on probation.