Section 8 in Bihar Handloom Technical Sub-ordinate Cadre Rule, 2015
8. Probation Period.
- According to Rule- 6(1) For the technical employees be appointed to the related post, probation period shall be for 2 (Two) years from the date of appointment and it may be extended for 1(One) year by the Appointing Authority, if the probation period is not satisfactory. Such extension shall be made only if the Appointing Authority is of the opinion that the probationer has a chance to improve. If the service is not found satisfactory in the extended period also, the person concerned shall be removed from the service.
