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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Rajasthan - Subsection

Section 27(2) in The Rajasthan Judicial Service Rules, 1955

(2)A person so appointed shall draw increments in the scale admissible to him as they accrue:Provided that if the period of probation is extended on account of failure to give satisfaction such extension shall not count for increments unless the authority granting the extension in the period of probation directs otherwise.