Section 37(2) in Rajasthan Sanskrit Education State and Subordinate Service (School Branch) Rules, 2015
(2)If an employee referred to in sub-rule (1) above fails to fulfill the conditions mentioned in the said sub-rule the period mentioned in sub-rule (1) above, may be extended as prescribed for a probationer-trainee under the Rajasthan Civil Services (Departmental Examinations) Rules, 1959 and any other rules or by one year whichever is longer. If the employee still fails to fulfill the conditions mentioned in sub-rule (1) above, he will be liable to be discharged or terminated from such post in the same manner as a probationer-trainee or reverted to his substantive or lower post, if any, to which he may be entitled.
