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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Bihar - Subsection

Section 33(2) in The Bihar Co-operative Service Rules, 1975

(2)The Governor may during or at the end of the period of probation, terminate the appointment of an officer directly recruited to the Service or revert a promoted officer to his substantive appointment if the officer has failed to fulfil the conditions of his probation or is found to be otherwise unfit for permanent appointment to the Service.