Section 5 in Bihar Gram Panchayat (Appointment of Secretary, Rights and Duties) Rules, 2011
5. Probation and Period.
(1)The candidates, recommended by the Commission, as per provisions under Rules 4(5) and 4(6), shall be appointed by the competent authority on the post of Panchayat Secretary on probation for a period of two years. During those two year probation period, it shall be mandatory for the persons appointed on probation that after completing the training course, prepared by the department under Rule 6, to pass in the departmental examination connected with the training course, shall have to attain the desirable qualification as provided for and in the manner as prescribed under the notification of the General Administration Department as per Rule 4(4), and shall have to render satisfactory service during the probation period, after which only their services can be confirmed by the competent appointing authority, otherwise, their services shall be terminated.(2)The competent authority if satisfied that any person appointed on probation could not succeed in meeting the conditions for confirmation due to special circumstances and reasons, for which He/She finds appropriate to grant additional time, the competent appointing authority may extend the probation period of such person appointed on probation for additional one year recording the grounds in a reasoned order. If in the extended period of probation the person still does not pass in the departmental examination, or is not able to attain the desirable qualification as prescribed by Rule 4(4) or does not render satisfactory services, his service shall not be confirmed and service of such person appointed on such probation shall be terminated.
