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[Cites 0, Cited by 0] [Section 34A] [Entire Act]

State of Rajasthan - Subsection

Section 34A(3) in The Rajasthan Administrative Service Rules, 1954

(3)The employee referred to in sub-rule (1) above, shall not be debarred from confirmation after the said period of service if no reasons to the contrary about the satisfactory performance of his work are communicated to him within the said period of service.