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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Bihar - Subsection

Section 12(b) in Bihar Vigilance Investigation Cadre Rules, 2012

(b)On completion of the probation period, if the services of the person is not found satisfactory, his/her probation period may be extended by the Government ; provide that the total period of probation shall not exceed more than three years. Even if in the extended period the services are not found satisfactory, the service may be terminated.