Section 39(1) in Rajasthan Public Service Commission (Ministerial and Subordinate Services) Rules and Regulations, 1999
(1)Notwithstanding anything to the contrary contained in the preceding rule a person appointed to a post in the service temporarily or on officiating basis who, after regular recruitment be any one of the methods of recruitment prescribed under these Rules and Regulations has not been confirmed, within a period of six months on completion of period of two years service in case he is appointed by direct recruitment or within a period of one year?s service in case he is appointed by promotion, shall be entitled to be treated as confirmed in accordance with his seniority, if:-(i)he has worked on the post or higher post under the same Appointing Authority or would have so worked but for the deputation or training;(ii)He fulfils conditions as are prescribed under rule relating to confirmation subject to the quota prescribed under these Rules and Regulations; and(iii)Permanent vacancy is available in the Department.
