Section 44 in The Rajasthan Judicial Service Rules, 2010
44. Probation.
- All persons appointed to the service in the cadre of Civil Judge and District Judge by direct recruitment shall be placed on probation for a period of two years:Provided that such of them as have previous to their appointment to the service officiated on temporary post in the service may be permitted by the Appointing Authority on the recommendation of the Court to count such officiation or temporary service towards the period of probation.
