Section 34(4) in Rajasthan Rural Development and Panchayati Raj State and Subordinate Service Rules, 1998
(4)The reasons for not confirming of any employee referred to in Sub-rule (1) above, shall be recorded by the Appointing Authority in his Service Book and Annual Performance Appraisal Report.Explanation- (i) Regular recruitment for the purpose of this Rule shall mean:(a)appointment by either method of recruitment or on initial constitution of service in accordance with the Rules made under the proviso to Art. 309 of the Constitution of India.(b)appointment to the post for which no Service Rules exists, if the posts are within the purview of the Commission, recruitment in consultation with them:(c)appointment by transfer after regular recruitment where the Service Rules specifically permit;(d)persons who have been made eligible for substantive appointment to a post under the Rules shall be treated as having been regularly recruited :Provided that it shall not include urgent temporary appointment or officiating promotion which is subject to review and revision.(ii)Persons who hold lien on another cader shall be eligible to be confirmed under this rule and they will be eligible to exercise an option whether they do not elect to be confirmed on the expiry of two years of their temporary appointment under this rule. In the absence of any option to the contrary they shall be deemed to have exercised option in favour of confirmation under this rule and their on the previous post shall cease.
