Section 45 in Rajasthan Forest Subordinate Service Rules, 2015
45. Unsatisfactory progress during probation.
(1)If it appears to the Appointing Authority, at any time, during or at the end of the period of probation, that services of a probationer- trainee are not found to be satisfactory, the Appointing Authority may revert him/her to the post on which he/she is regularly selected immediately preceding his/her appointment as probationer trainee or in other cases may discharge or terminate him/her from service. The Appointing Authority shall accord appropriate opportunity to the probationer-trainee before final orders are passed in this respect:Provided that the Appointing Authority may, if it so thinks fit in any case or class of cases, extend the period of probation of any probationer trainee by a specified period not exceeding one year.(2)Notwithstanding anything contained in the above proviso, during the period of probation, if a probationer trainee is placed under suspension, or disciplinary proceedings are contemplated or started against him/her, the period of probation may be extended till such period the Appointing Authority thinks fit in the circumstances.(3)A probationer-trainee reverted or discharged from service during or at the end of the period of probation under sub-rule (1) shall not be entitled for any compensation.
