Section 28(1) in The Rajasthan District Courts Ministerial Establishment Rules, 1986
(1)All persons appointed to any cadre by direct recruitment against substantive vacancies shall be placed as probationer-trainee for two year:Provided that a person who has been regularly recruited against temporary post and has put in two years service after such regular recruitment on conversion of such post into a permanent one or on a permanent vacancy being available but he shall be confirmed only after he has fulfilled the conditions of confirmation as laid down in Rule 31.]
