Section 38 in Rajasthan Police Subordinate Service Rules, 1989
38. Reversion of Probationer.
- Notwithstanding anything contained in the rule, if no order of confirmation is issued by the Appointing Authority within a period of six months, an employee appointed on temporary or officiating basis, who has after the date of his regular recruitment by either method of recruitment completed a period of two years service or less in case of those appointed by promotion, where the period of probation prescribed is less, on the post or a higher post under the same Appointing Authority or would have so worked but for his deputation or training shall on the occurrence of permanent vacancies be entitled to be treated as confirmed, if the same conditions as are prescribed, under the rules and in accordance with his seniority. In case a member of the service fails to give a satisfactory account of himself during the probation period and he is not confirmed in service he shall be reverted to the post on which he has a lien.
