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2. The Departmental Examination and other liabilities for officers of the Indian Administrative Service as incorporated in these revised rules are the same as those prescribed for officers of the [Bihar] [This may now be read as 'Jharkhand'.] Civil Service (Executive Branch) and the [Bihar] [This may now be read as 'Jharkhand'.] Junior Civil Service in the Appointment Department Notification no. 13559-A., dated the 10th October, 1961. No provision regarding the confirmation of officers of the Indian Administrative Service has been incorporated in the Departmental Examination Rules, as their confirmation is governed by the provisions of the Indian Administrative Service (Probation) Rules, 1954. As regards regulation of increments, it has been laid down that an officer of the Indian Administrative Service will not be entitled to draw increments from a date two years subsequent to the date of his joining the State or the date, the fourth Departmental Examination was held, subsequent to the date of his joining the State, whichever be latter, unless he has completely passed the Departmental Examination by the higher standard and has submitted the required number of case records. Under rule 7 of the Indian Administrative Service (Pay) Rules, 1954, the State Government shall sanction the second and third increments due to a direct recruit as soon as he passes the prescribed Departmental Examination irrespective of his length of service. A provision has accordingly been made in the Departmental Examination Rules for officers of the Indian Administrative Service defining the Departmental' Examination referred to in the Indian Administrative Service (Pay) Rules.