Probation Period of Bihar Government Servants (Amendment) Rules, 2025

[05th February 2025]

PREAMBLE

In exercise of the powers conferred under proviso to the Article 309 of the Constitution of India, the Governor of Bihar makes the following Rules to amend the "Probation Period of Bihar Government Servants Rules, 2024"-

Rule 1. Short title, extent and commencement.

(1)     These Rules may be called as the "Probation Period of Bihar Government Servants (Amendment) Rules, 2025."

(2)     It shall extend to the whole State of Bihar.

(3)     It shall come into force at once.

Rule 2. Substitution of Rule-3 of Probation Period of Bihar Government Servants Rules, 2024.

Rule-3 of the said rules shall be substituted as follows-

"3. Probation Period.-

(1)     (i) The government servants, appointed by direct recruitment on the recommendation of the Commission, shall be on probation for 01 (one) year. The probation period may be extended for 01 (one) more year, if the service is not satisfactory during the probation period. If the service is not satisfactory even in the extended period, the service may be terminated.

(ii) The government servants, appointed by provisions other than direct recruitment (Compassionate/ Meritorious Sportsperson etc.), shall be on probation for 01 (one) year. The probation period may be extended for 01 (one) more year, if the service is not satisfactory during the probation period. If the service is not satisfactory even in the extended period, the service may be terminated.

(2)     (i) The probation period of government servants, appointed by direct recruitment on the recommendation of the Commission, shall start on the date on which they join the induction training in Bipard.

(ii) The probation period of government servants, appointed by provisions other than direct recruitment (Compassionate/Meritorious Sportsperson etc.), shall start on the date on which they join the service. Provided that, the concerned administrative department will ensure their joining in the next induction training session of Bipard.

(3)     The list of recommended candidates based on the results of any competitive examination shall be made available by the Commission to the concerned administrative department. Thereafter, the date of induction training shall be decided by the General Administration Department in consultation with Bipard and other administrative departments. Appointment letters of the recommended candidates shall be issued by all concerned administrative departments before the above stipulated date after completing the necessary formalities. All newly appointed government servants shall join the induction training session on the date decided by Bipard.

(4)     On the basis of the recommendations of the Commission, the relevant administrative department shall complete the formalities related to verification of certificates, verification of character and antecedents etc. of directly recruited government servants during their induction training period itself.

(5)     The joining in Form-202, of the government servants, appointed through direct recruitment on the basis of the recommendation of the Commission, shall be accepted by Bipard itself and the process of onboarding them on HRMS and allotment of PRAN shall also be facilitated by Bipard. On this basis, the Finance (Personal Claim Fixation Cell) Department shall issue their payslip and the concerned administrative department shall arrange for payment of the salary of induction training period from the headquarters itself.

(6)     After the commencement of induction training in BIPARD, the government servants, appointed through direct recruitment, shall have to take permission from the concerned administrative department for late joining in induction training.

(7)     A maximum of 15 days late joining in induction training shall be permited by BIPARD after commencement of training. In case of delay of more than 15 days, the concerned newly appointed government servant shall be given an opportunity to attend the next induction training session organized by BIPARD. Provided that in such situation, the probation period of the concerned employee shall be extended by the concerned administrative department.

Rule 3. Addition of Sub rule-(7) after Sub rule (6) of Rule (4) in Probation Period of Bihar Government Servants Rules, 2024.

After Sub rule-(6) of Rule-4 of the said rules, Sub rule-(7) shall be added as follows-

"On the basis of specific requirements of a service/cadre, the State Government, on the recommendation of the Department and concurrence of General Administration Department, may extend, by specific order, the induction training period of newly appointed members of the said service/cadre.

Provided that, the probation period of such employees will remain one year even after such extension of induction training period."

Rule 4. Substitution of Rule-5 of Probation Period of Bihar Government Servants Rules, 2024.

Rule-5 of the said rules shall be substituted as follows-

"5. Service Confirmation and Determination of Seniority.-

(1)     Service Confirmation-

(i)       The service of government servants, appointed through direct recruitment on the recommendation of the Commission, shall be confirmed after fulfilling the following criterion-

(a)      Successful completion of all the phases of induction training as prescribed in Rule-4, which includes successful completion of the examinations/ assignments as prescribed by the concerned training institute;

(b)      Passing all the papers of the departmental examination as prescribed by the Central Examination Committee, Board of Revenue;

(c)      Fulfilling all other requirements as prescribed in the relevant service/ cadre Rules.

(ii)      The service of government servants, appointed on grounds other than direct recruitment (Compassionate/Meritorious Sportsperson etc.), shall be confirmed after fulfilling the following criterion-

(a)      Successful completion of the induction training as prescribed in Rule-4(6), which includes successful completion of the examinations/ assignments as prescribed by the concerned training institute;

(b)      Passing all the papers of the departmental examination as prescribed by the Central Examination Committee, Board of Revenue;

(c)      Fulfilling all other requirements as prescribed in the relevant service/cadre Rules.

(iii)     Government servants shall have to try to score maximum marks in all the papers of the departmental examination as prescribed by the Central Examination Committee, Board of Revenue as-well-as in the examinations/ assignments as prescribed by the concerned training institute as their due weightage shall also be given in determining their relative seniority.

(2)     Determination of Seniority-

(i)       The relative seniority of government servants, recommended and recruited directly on the basis of Combined Competitive Examination conducted by Bihar Public Service Commission, shall be determined in the descending order of total marks (Z) obtained after giving due weightage to the marks obtained by them in the competitive examination of the Commission, examinations/assignments conducted by the concerned training institute in different phases as-well-as departmental examination conducted by Central Examination Committee, Board of Revenue. Weighted total marks (Z) shall be calculated as follows-

Provided that the relative seniority of government servant, recommended and recruited directly on the basis of other competitive examinations conducted by Commission, shall be determined according to their descending merit number in the recommendation of the Commission.

(ii)      The inter-se seniority of government servants appointed in a particular calendar year, on grounds other than direct recruitment (Compassionate/Meritorious Sportsperson etc.), shall be determined according to their respective date of joining.

(iii)     When total weighted marks (Z) obtained by different employees, appointed through direct recruitment on the recommendation of the Commission, becomes equal, or, the date of joining of different employees, appointed on grounds other than direct recruitment (Compassionate/Meritorious Sportsperson etc.), becomes same; the older employee according to his date of birth shall rank senior to the younger employees, and, when their date of birth also becomes same, their relative seniority shall be determined on the basis of the first letter of their name in Hindi Alphabet.

(iv)    Except when specifically ordered by Honourable Court, the relative seniority of a government servant, joining within one year from the date of issuance of the appointment letter, shall be determined in the year of appointment. Provided, in case of joining after one year from the date of issuance of the appointment letter, the relative seniority shall be determined in the joining calender year.

(v)      In a calendar year, the employee appointed by promotion to the basic grade of a service/cadre shall rank senior to the employees appointed by direct recruitment, in the same calendar year. Provided employees appointed by direct recruitment in a calendar year shall rank senior to the employees appointed on other grounds (Compassionate/Meritorious Sportsperson etc.), in that calendar year.

(vi)    If an officer is absorbed from one service to another on his own request, the services rendered by him on the previous post shall not be counted for determination of his seniority in new service.

Provided that if such absorbtion is on a post of same or lower pay level, in the light of a policy decision taken by the Government, the services rendered by him on the previous post shall be counted for determination of his seniority in new service.

Provided also that if such absorbtion is on a post of higher pay level, in the light of a policy decision taken by the Government, the provision regaring determination of seniority of concerned employees, in consultation with General Administration Department and Finance Department, shall be specifically incorporated in the policy decision itself.

(vii)   The relative seniority of officers promoted in any service/cadre shall remain the same as their existing relative seniority before promotion.

(viii)  The relative seniority of the employees in any service/cadre, determined before the notification of these Rules, shall remain unchanged."

Rule 5. Insertion in Rule-9 of Probation Period of Bihar Government Servants Rules, 2024.

 

Sub Rule-1 (a) in Rule-9 of the said rules shall be inserted as follows-

"(1) (a) The provisions contained in circular no. 15784 dated 26.08.1972 and 2763 dated 23.02.2016 of General Administration Department shall be deemed to be repealed."

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Probation Period of Bihar Government Servants (Amendment) Rules, 2025

[05th February 2025]

PREAMBLE

In exercise of the powers conferred under proviso to the Article 309 of the Constitution of India, the Governor of Bihar makes the following Rules to amend the "Probation Period of Bihar Government Servants Rules, 2024"-

Rule 1. Short title, extent and commencement.

(1)     These Rules may be called as the "Probation Period of Bihar Government Servants (Amendment) Rules, 2025."

(2)     It shall extend to the whole State of Bihar.

(3)     It shall come into force at once.

Rule 2. Substitution of Rule-3 of Probation Period of Bihar Government Servants Rules, 2024.

Rule-3 of the said rules shall be substituted as follows-

"3. Probation Period.-

(1)     (i) The government servants, appointed by direct recruitment on the recommendation of the Commission, shall be on probation for 01 (one) year. The probation period may be extended for 01 (one) more year, if the service is not satisfactory during the probation period. If the service is not satisfactory even in the extended period, the service may be terminated.

(ii) The government servants, appointed by provisions other than direct recruitment (Compassionate/ Meritorious Sportsperson etc.), shall be on probation for 01 (one) year. The probation period may be extended for 01 (one) more year, if the service is not satisfactory during the probation period. If the service is not satisfactory even in the extended period, the service may be terminated.

(2)     (i) The probation period of government servants, appointed by direct recruitment on the recommendation of the Commission, shall start on the date on which they join the induction training in Bipard.

(ii) The probation period of government servants, appointed by provisions other than direct recruitment (Compassionate/Meritorious Sportsperson etc.), shall start on the date on which they join the service. Provided that, the concerned administrative department will ensure their joining in the next induction training session of Bipard.

(3)     The list of recommended candidates based on the results of any competitive examination shall be made available by the Commission to the concerned administrative department. Thereafter, the date of induction training shall be decided by the General Administration Department in consultation with Bipard and other administrative departments. Appointment letters of the recommended candidates shall be issued by all concerned administrative departments before the above stipulated date after completing the necessary formalities. All newly appointed government servants shall join the induction training session on the date decided by Bipard.

(4)     On the basis of the recommendations of the Commission, the relevant administrative department shall complete the formalities related to verification of certificates, verification of character and antecedents etc. of directly recruited government servants during their induction training period itself.

(5)     The joining in Form-202, of the government servants, appointed through direct recruitment on the basis of the recommendation of the Commission, shall be accepted by Bipard itself and the process of onboarding them on HRMS and allotment of PRAN shall also be facilitated by Bipard. On this basis, the Finance (Personal Claim Fixation Cell) Department shall issue their payslip and the concerned administrative department shall arrange for payment of the salary of induction training period from the headquarters itself.

(6)     After the commencement of induction training in BIPARD, the government servants, appointed through direct recruitment, shall have to take permission from the concerned administrative department for late joining in induction training.

(7)     A maximum of 15 days late joining in induction training shall be permited by BIPARD after commencement of training. In case of delay of more than 15 days, the concerned newly appointed government servant shall be given an opportunity to attend the next induction training session organized by BIPARD. Provided that in such situation, the probation period of the concerned employee shall be extended by the concerned administrative department.

Rule 3. Addition of Sub rule-(7) after Sub rule (6) of Rule (4) in Probation Period of Bihar Government Servants Rules, 2024.

After Sub rule-(6) of Rule-4 of the said rules, Sub rule-(7) shall be added as follows-

"On the basis of specific requirements of a service/cadre, the State Government, on the recommendation of the Department and concurrence of General Administration Department, may extend, by specific order, the induction training period of newly appointed members of the said service/cadre.

Provided that, the probation period of such employees will remain one year even after such extension of induction training period."

Rule 4. Substitution of Rule-5 of Probation Period of Bihar Government Servants Rules, 2024.

Rule-5 of the said rules shall be substituted as follows-

"5. Service Confirmation and Determination of Seniority.-

(1)     Service Confirmation-

(i)       The service of government servants, appointed through direct recruitment on the recommendation of the Commission, shall be confirmed after fulfilling the following criterion-

(a)      Successful completion of all the phases of induction training as prescribed in Rule-4, which includes successful completion of the examinations/ assignments as prescribed by the concerned training institute;

(b)      Passing all the papers of the departmental examination as prescribed by the Central Examination Committee, Board of Revenue;

(c)      Fulfilling all other requirements as prescribed in the relevant service/ cadre Rules.

(ii)      The service of government servants, appointed on grounds other than direct recruitment (Compassionate/Meritorious Sportsperson etc.), shall be confirmed after fulfilling the following criterion-

(a)      Successful completion of the induction training as prescribed in Rule-4(6), which includes successful completion of the examinations/ assignments as prescribed by the concerned training institute;

(b)      Passing all the papers of the departmental examination as prescribed by the Central Examination Committee, Board of Revenue;

(c)      Fulfilling all other requirements as prescribed in the relevant service/cadre Rules.

(iii)     Government servants shall have to try to score maximum marks in all the papers of the departmental examination as prescribed by the Central Examination Committee, Board of Revenue as-well-as in the examinations/ assignments as prescribed by the concerned training institute as their due weightage shall also be given in determining their relative seniority.

(2)     Determination of Seniority-

(i)       The relative seniority of government servants, recommended and recruited directly on the basis of Combined Competitive Examination conducted by Bihar Public Service Commission, shall be determined in the descending order of total marks (Z) obtained after giving due weightage to the marks obtained by them in the competitive examination of the Commission, examinations/assignments conducted by the concerned training institute in different phases as-well-as departmental examination conducted by Central Examination Committee, Board of Revenue. Weighted total marks (Z) shall be calculated as follows-

Provided that the relative seniority of government servant, recommended and recruited directly on the basis of other competitive examinations conducted by Commission, shall be determined according to their descending merit number in the recommendation of the Commission.

(ii)      The inter-se seniority of government servants appointed in a particular calendar year, on grounds other than direct recruitment (Compassionate/Meritorious Sportsperson etc.), shall be determined according to their respective date of joining.

(iii)     When total weighted marks (Z) obtained by different employees, appointed through direct recruitment on the recommendation of the Commission, becomes equal, or, the date of joining of different employees, appointed on grounds other than direct recruitment (Compassionate/Meritorious Sportsperson etc.), becomes same; the older employee according to his date of birth shall rank senior to the younger employees, and, when their date of birth also becomes same, their relative seniority shall be determined on the basis of the first letter of their name in Hindi Alphabet.

(iv)    Except when specifically ordered by Honourable Court, the relative seniority of a government servant, joining within one year from the date of issuance of the appointment letter, shall be determined in the year of appointment. Provided, in case of joining after one year from the date of issuance of the appointment letter, the relative seniority shall be determined in the joining calender year.

(v)      In a calendar year, the employee appointed by promotion to the basic grade of a service/cadre shall rank senior to the employees appointed by direct recruitment, in the same calendar year. Provided employees appointed by direct recruitment in a calendar year shall rank senior to the employees appointed on other grounds (Compassionate/Meritorious Sportsperson etc.), in that calendar year.

(vi)    If an officer is absorbed from one service to another on his own request, the services rendered by him on the previous post shall not be counted for determination of his seniority in new service.

Provided that if such absorbtion is on a post of same or lower pay level, in the light of a policy decision taken by the Government, the services rendered by him on the previous post shall be counted for determination of his seniority in new service.

Provided also that if such absorbtion is on a post of higher pay level, in the light of a policy decision taken by the Government, the provision regaring determination of seniority of concerned employees, in consultation with General Administration Department and Finance Department, shall be specifically incorporated in the policy decision itself.

(vii)   The relative seniority of officers promoted in any service/cadre shall remain the same as their existing relative seniority before promotion.

(viii)  The relative seniority of the employees in any service/cadre, determined before the notification of these Rules, shall remain unchanged."

Rule 5. Insertion in Rule-9 of Probation Period of Bihar Government Servants Rules, 2024.

 

Sub Rule-1 (a) in Rule-9 of the said rules shall be inserted as follows-

"(1) (a) The provisions contained in circular no. 15784 dated 26.08.1972 and 2763 dated 23.02.2016 of General Administration Department shall be deemed to be repealed."