[25th October 2024] In
exercise of the power conferred under proviso to Article- 309 of the
constitution of India, The Governer of Bihar is pleased to make the following
Rules to amend "Bihar Local Area Engineering Service Rule, 2016" (1)
These Rules may be
called "Bihar Local Area Engineering Service (Amendment) Rule, 2024". (2)
It shall extend to
the whole to the Sate of Bihar. (3)
It shall come into
force with immediate effect. Rule-10
of the said rules shall be Substituted by the following:- "A
person shall be declared probationary from the date of joining (appointment) to
the post of Assistant Engineer. The period of probation shall be of 01 (one)
year. If the service is not satisfactory during the probation period, it may be
extended for 01 (one) more year. If the service is not satisfactory even during
the extended period, the service may be terminated." The
Rule 11 (i) of the said Rules shall be substituted by the following:- "If
a government servant appointed through direct recruitment does not pass the
relevant departmental examination conducted by the Board of Revenue within One
year from the date of joining the post, he will not be given further increment
until he passes the examination." The
Rule 12 of the said Rules shall be substituted by the following:- "The
subject, syllabus and procedure of the departmental exam will be regulated by
Board of Revenue, Bihar, Patna. "Bihar
Local Area Engineering Service (Amendment) Rule, 2024
PREAMBLE