Section 36(2) in Rajasthan Petroleum State and Subordinate Service Rules, 2012
(2)If an employee referred to in sub-rule (1) above, fails to fulfill the conditions mentioned in said sub-rule (1), the period mentioned in sub-rule (1) above, may be extended as prescribed for a Probation or under the Rajasthan Civil Services (Departmental Examination) Rules, 1959 and any other rules or by one year, whichever is longer. If the employee still fails to fulfill the conditions mentioned in sub-rule (1) above, he will be liable to be discharged or terminated from such post in the same manner as a Probationer or reverted to his substantive or lower post, if any, to which he may be entitled.
