Section 33(4) in Rajasthan Madarsa Education Assistant Subordinate Service Rules, 2013
(4)The reasons for not confirming of any employee referred to in sub-rule (v) above, shall be recorded by the Appointing Authority in his service Book and Annual Performance Appraisal report.Explanation. - (i) Regular recruitment for the purpose of this rule shall, mean appointment after regular selection under these rules.(ii)Persons who hold lien on another cadre shall be eligible to be confirmed under this rule and they will be eligible to exercise an option whether they do not elect to be confirmed on the expiry of two years of their temporary appointment under this rule. In the absence of any option to the contrary, they shall be deemed to have exercised option in favour of confirmation under this rule and their lien on the previous post shall cease.
