Section 36(1) in Rajasthan Petroleum State and Subordinate Service Rules, 2012
(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 by any one of the method of recruitment prescribed under these rules has not been confirmed within a period of six months after satisfactory completion of the period of probation 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 his deputation or training;(ii)he fulfils conditions as are prescribed under rule relating to confirmation subject to the quota prescribed under these rules; and(iii)permanent vacancy is available in the department.
