Section 28A(1) in Rajasthan Animal Husbandry Service Rules, 1963
(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 methods of recruitment prescribed under these Rules, has not been confirmed, within a period of six months on Completion of a period of two years service in case he is appointed by direct recruitment or within a period of one years 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 fulfills conditions as arc prescribed under rule relating to confirmation subject to the quota prescribed under these Rules; and(iii)permanent vacancy is available in the department.
