Section 35(1) in The Rajasthan Women and Child Development (State and Subordinate) Service Rules, 1998
(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 method of recruitment prescribed under these Rules, has not been confirmed, within a period of six months after satisfactory completion of the period of probation as prescribed above, 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 fulfils condition as prescribed under rule relating to confirmation subject to the quota prescribed under these Rules; and(iii)permanent vacancy is available in the Department.
