Section 39(2) in Rajasthan Police Subordinate Service Rules, 1989
(2)In case a candidate of service under probation fails to pass the prescribed examination in two attempts, he shall be liable to be discharged from such post in the manner as a probationer or reverted to a lower post, if any, to which he may be entitled:Provided further that no person shall be debarred from confirmation after the said period of service if no reasons to the contrary about the satisfactory performance of his work are communicated to him within the said period.
