Section 5A(3) in Rajasthan Land Revenue (Land Records) Rules, 1957
(3)A probationer trainee shall be confirmed in his/her appointment at the end of probation period, if,-(a)he has successfully undergone training as may be specified by the Government from time to time;(b)he has passed the Patwar Examination; and(c)the Appointing Authority is satisfied that the integrity is unquestionable and that he is otherwise fit for confirmation.]
