Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Rajasthan - Subsection

Section 36(1) in Rajasthan Sanskrit Education State and Subordinate Service (School Branch) Rules, 2015

(1)A person entering the service by direct recruitment against a clear vacancy shall be placed as probationer-trainee for a period of two years:Provided that 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.