Section 37 in Rajasthan Police Subordinate Service Rules, 1989
37. [ Period of Probation. [Substituted by Notification No. G.S.R. 81, dated 20.1.2006 (w.e.f. 14.8.1989).]
(1)A persons entering the service by Direct recruitment against a clear vacancy shall be placed as probationer for a period of 2 year:Provided that any period after such appointment during which a person has been on deputation on a corresponding or higher post shall count towards the period of probation.(2)During the period of probation specified in sub-rule (1) each probationer trainee may be required to pass such Departmental Examination and to undergo such training as the Government may, from time to time, specify.]
