Section 39(2) in Rajasthan Public Service Commission (Ministerial and Subordinate Services) Rules and Regulations, 1999
(2)If an employee referred to in sub-rule (1) above fails to fulfill the conditions mentioned in the said sub-rule the period mentioned in sub-rule. (1) above, may be extended as prescribed for a probationer under the Rajasthan Civil Service (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 is 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.
