Section 34(1) in Rajasthan Education Assistant Services Rules, 2013
(1)Notwithstanding anything of 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 under these rules, has not been confirmed within a period of six months after satisfactory completion of the period of probation of two years, shall be entitled to be treated as confirmed, if -(i)he/she 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/she 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.
