Section 29 in The Rajasthan District Courts Ministerial Establishment Rules, 1986
29. Existing Stenographers Grade-I.
- Notwithstanding anything contained in these rules, a person appointed as Stenographer Grade-I provisionally on or after 1-9-1968 and working continuously as such on the date of the coming into force of these rules shall be deemed to be on probation till the Commission holds the first test for Grade I Stenographers under these rules and he shall be entitled to draw all annual grade increments due to him during this period. In case he passes the test he shall continue on the post he is holding, otherwise he shall be reverted to his substantive post unless for sufficient reason it is shown that he could not appear at the first test held by the Commission in which case he may be allowed a second chance to appear at the test, but no more.
