Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Rajasthan - Section Section 12 in The Rajasthan Municipalities (Class IV Service) Rules, 1964 12. [ Probation. [Inserted by Notification No. Tax/Rules/F. 21/DLB/64 3975-3981 dated 2-2-1967.] - All directly recruited candidates shall on appointment in the service, be placed on probation. The period of probation in each case shall be one year.]
