Section 36(2) in The Rajasthan Women and Child Development (State and Subordinate) Service Rules, 1998
(2)Notwithstanding anything contained in sub-rule (1), if a probationer during the period of probation is placed under suspension, or disciplinary proceedings are contemplated or started against him, the period of his probation may be extended till such period as the Appointing Authority may think fit in the given circumstances.
