Section 41 in Rajasthan Jails Subordinate Service Rules, 1998
41. Reversion of Probationer.
- Notwithstanding anything contained in rule 40 if no order of confirmation is issued by the Appointing Authority within a period of six months, an employee appointed on temporary or officiating basis who has, after the date of his regular recruitment by either method of recruitment, completed a period of two years service, or less in the case of those appointed by promotion where the period of probation prescribed is less, on the post or a higher post under the same Appointing Authority or would have so worked but for his deputation or training, shall on the occurrence of permanent vacancies be entitled to be treated as confirmed if the same conditions as are prescribed under the Rules for the confirmation of a probationer are fulfilled subject to the quota prescribed under these Rules, and in accordance with his seniority. In case a member of Service fails to give a satisfactory account of himself during the probation period and is not confirmed in service he shall be reverted to the post on which he has a lien.
