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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Rajasthan - Subsection

Section 35(2) in The Rajasthan Police Service Rules, 1954

(2)Notwithstanding anything contained in the above proviso, during the period of probation, if a probationer is placed under suspension, or disciplinary proceedings are contemplated or started against him, the period of his probation may be extended till such period the Appointing Authority thinks fit in the circumstances.