Section 34 in The Rajasthan Women and Child Development (State and Subordinate) Service Rules, 1998
34. Period of probation.
(1)All persons appointed to the service by direct recruitment against a substantive vacancy shall be placed on probation for a period of two years and those appointed to the Service by promotion/special selection against a substantive vacancy shall be placed on probation for a period of one year:Provided that:-(i)such of them as have, previous to their appointment by promotion/special selection or by direct recruitment against a substantive vacancy officiated temporarily on the post which is followed by regular selection may be permitted by the Appointing Authority to count such officiating or temporary service towards the period of probation. This shall, however, not amount to involve supersession of any senior person or disturb the order of their preference in respective quota or reservation in recruitment.(ii)any period after such appointment during which a person has been on deputation on a corresponding or higher post shall count towards the period of probation.(2)During the period of probation specified in sub-rule (1), each probationer may be required to pass such Departmental Examination/Tests and to undergo such training as the Government may, from time to time, specify/decide.Explanation. - In case of a person who dies or is due to retire on attaining the age of superannuation the period of probation shall be reduced so as the end one day earlier on the date immediately preceding the date of his death or retirement from Government Service. The condition of passing the Departmental Examination in the rule regarding confirmation shall be deemed, to have been waived in case of death or retirement.
