Section 8(2) in Rajasthan Lokayukta Sachivalaya Ministerial Service (Conditions of Service) Rules, 2013
(2)An appointment under this rule shall be for a period of one year which may extended from time to time in consultation with the appointing authority concerned.Provided that if the Appointing Authority considers it necessary to do so, he may relive an employee appointed under this rule of his duties at any time without assigning any reasons and the employee shall stand repatriated to his parent cadre with effect from the date on which he is relieved.
