Section 30(1) in The Rajasthan District Courts Ministerial Establishment Rules, 1986
(1)If it appears to the appointing authority at any time during or at the end of the period of probation that a probationer has failed to give satisfaction, the appointing authority may revert him to the post held substantively by him immediately preceding his appointment on probation, provided he holds a lien thereon or in other case may remove him from service:Provided that the appointing authority may extend the period of probation of any probationer by a specified period not exceeding six months.
