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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Bihar - Subsection

Section 18(2) in Bihar Employees' State Insurance Medical Service Rules, 1981

(2)Every person appointed under clause (a) of Rule 4 shall be on probation for a period of two years from the date he actually joins the post and those appointed under clauses (b) and (c) of Rule 4 shall be on probation for a period of one year from the date they actually join the post.