(1)A person appointed on probation, after satisfactory completion of the probation period as well as on completion of required training and on passing of required Departmental Examination and passing the test for competency in typing on typewriter and typing on computer shall be confirmed by the appointing authority.(2)No increments after the first initial increment shall be admissible to a person appointed on probation without passing the test for typing and computer competency.(3)The Departmental Examination as per provision made in sub-section (1) of this section and the test for typing and computer competency as per provision made in proviso to sub-section (3) of section 9 and sub-section (1) of this section shall be conducted by the Board of Revenue for which the syllabus and qualifying marks etc. shall be determined by the cadre controlling authority according to Rules/ regulation in consultation with the Board of Revenue.
