Section 25(1) in The Bihar Finance Service Rules, 1953
(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.
