Section 40 in Rajasthan Public Service Commission (Ministerial and Subordinate Services) Rules and Regulations, 1999
40. [ Unsatisfactory progress during probation. [Substituted vide Notification dated 13.6.2008.]
- If it appears to the Appointing Authority, at any time, during or at end of the period of probation, that a probationer-trainee are not found to be satisfactory, the appointing authority may revert him/her to the post on which he/she is regularly selected immediately preceding his/her appointment as probationer trainee or in other case may discharge or terminate him/her from service. The appointing authority shall accord appropriate opportunity to the probationer-trainee before final orders are passed in this respect:Provided that the Appointing Authority may, if it so thinks fit in any case or class of cases, extend the period of probation of any probationer-trainee by a specified period not exceeding one year.]
