Section 24 in The Rajasthan Judicial Service Rules, 1955
24. [ Service when dispensed with or period of probation extended. [Substituted by Notification No. F. 19 (81) Jud/74/part dated 21-3-1978.]
(1)If it appears at any time during or at the end of the period of probation that an officer has not made sufficient use of his opportunities or if he has otherwise failed to give satisfaction, the Governor may dispense with his service:Provided that the Court, may, in special cases, extend the period of probation of such officer for a specified period not exceeding one year.(2)An officer whose services are dispensed with during or at the end of the original or extended period of probation under sub- rule (1), shall not be entitled to any compensation.]
