Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Rajasthan - Subsection

Section 36(3) in The Rajasthan Women and Child Development (State and Subordinate) Service Rules, 1998

(3)A probationer reverted on his substantive or lower post or discharged from service during or at the end of the period of probation under sub-rule (1), shall not be entitled to any compensation.