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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Bihar - Subsection

Section 22(1)(a) in The Bihar Finance Service Rules, 1953

(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;