Section 22 in The Bihar Finance Service Rules, 1953
22. Probation.
(1)Every officer shall, on appointment in substantive vacancy in the Cadre of the Service, be placed on probation. Except where otherwise provided by the Governor, the period of probation shall be of two years. The period of probation shall, in each case, count from the date of appointment:Provided that-(a)in case in which the requirements of Rule 24 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;(b)the Governor may, in any special case, extend the period of the probation by such further period as he may deem fit.(2)The Governor may during or at the end of the period of the probation, terminate the appointment of an officer directly recruited to the Service or revert a promoted officer to his substantive appointment, in accordance with the provisions contained in the Civil Service (Classification, Control and Appeal) Rules, if the officer has failed to fulfil the conditions of his probation or is found to be otherwise unfit for permanent appointment to the Service.
