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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Rajasthan - Subsection

Section 42(3) in Rajasthan Jails Subordinate Service Rules, 1998

(3)Notwithstanding anything contained in sub-ride (1) during the period of probation, if a probationer is placed under suspension or disciplinary proceedings are contemplated or started against him, the period of his probation may be extended till such period as the Appointing Authority thinks fit in the circumstances.