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State of Jharkhand - Section

Section 813 in Bihar Education Code, 1961

813. Probationary rules.

- Every person appointed, on direct recruitment to classes I and II of the Bihar Educational Service shall be on probation for a period of two years from the date on which he joins his appointment. In case of an officer who is appointed on promotion to classes I and II of the Bihar Educational Service, State Government may prescribe a shorter period of probation which shall not be less than one year. No member of the service shall be allowed to draw any increment in the time-scale of pay during the probation period. In the case of other posts the officer appointing will at the time of the appointment fix the period of probation which should be three to twelve months.(G. O. no. 3149, dated the 18th December, 1906 and no. 6234-K, dated the 15th November, 1930.)