Section 2(b) in The Bihar Civil Service (Judicial Branch) (Training and Departmental Examination), Rules, 1963
(b)"Probationer" means a Munsif on probation [and notwithstanding anything to the contrary contained in the Bihar Service Code] [Added by Notification No. GSR 106, dated 29.9.1972.], shall, for the purposes of these Rules, include a Munsif appointed on temporary basis;
