Section 16(2) in Bihar Mines & Geology Inspector Service Rules, 2009
(2)The Government may, during or at the end of the period of probation, terminate the appointment of the member to the Service in accordance with the provisions contained in the Bihar Government Servant (Classification, Control and Appeal) Rules, 2005, if the member of this Service has failed to fulfill the conditions of his Probation or is found to be otherwise unfit for permanent appointment to the service.
