Section 30 in The Rajasthan Municipal (Subordinate and Ministerial Service) Rules, 1963
30. Unsatisfactory progress during the probation.
(1)If it appears at any time during or at the end of the period of probation, that an officer who has been directly recruited to the service has not made sufficient use of the opportunities or if he has otherwise failed to give satisfaction, the appointing authority may dispense with his services.[After recording the reasons for terminating his services in writing] [Inserted by Dated 4-6-1979, Published in Rajasthan Rajpatra (Extraordinary), Part 4-C, dated 2-10-1980, Page 181] or in case he holds a lien on some other post under any Municipality revert him to that post:Provided that the appointing authority may in special cases extend the period of probation of any member of the service by a specified period not exceeding one year.(2)A probation reverted or removed from service during or at the end of the period of probation under sub-rule (1) shall not be entitled to any compensation.
