Section 25 in The Bihar Finance Service Rules, 1953
25. Disqualification caused by failure to pass departmental examination.
(1)An officer appointed to the Service prior to the first day of September, 1948, shall be entitled to draw his first increment in his pay after one year's duty, even though he may still be on probation. No officer appointed to the Service or on after the aforesaid date, shall draw his first increment in Pay falling within the period of probation, unless he passed the departmental examination before the date of such increment [In Account parts I and II. Law Part II, Hindi and Mahajani by the lower standard] [Substituted by S.O. 1201, dated 17.3.1981, for the words 'in the subjects and by the standard specified below, that is to say'.],[Omitted by S.O. 1201, dated 17.8.1981.]Note. - Old clause (a) and (b) of sub-rule (1) of Rule 25 runs as under :-(a)An officer of the Senior branch shall be required to pass in Account Parts I and II, Hindustani and Mahajani, by the lower standard;(b)An officer of the Junior branch shall be required to pass in Law Part II (without books), Hindustani and Mahajani, by the lower Standard.(2)If any officer appointed on or after the first day of September, 1948, fails to pass the departmental examination in the subjects and standards prescribed in sub-rule (1) within a year of his appointment to the Service, he shall be eligible for the first increment only with effect from the date of his passing the examination.(3)No increment, other then the increment mentioned in sub-rule [1] or sub-rule (2), shall be drawn by an officer of the Service before confirmation and any delay in confirmation shall have the effect of delaying all future increments by the periods by which the period of probation exceeds two years.Notes. - In the case of an officer of the Service appointed prior to 1st September, 1947, whose first increment during the period of probation fell due after the 'Crucial' date (that is, after the 1st September, 1947), the date of the first increment in the "prescribed scale" shall be regulated by Rule 5 (iii) of the Fixation of Pay Rules.(2)In the case of an officer of the Service appointed on or after 1st September, 1947, but before the 1st September, 1948, the first increment shall fall due after one year's duty while still on probation.A. - Language Examination
