Section 4(2) in The Rajasthan Municipalities (Class IV Service) Rules, 1964
(2)All persons appointed during the period from 17-10-59 to 2nd May, 1964 and who have been confirmed during the said period shall be deemed to have been substantively appointed on those posts in the service from the date of such confirmation, and those who have not been so confirmed shall be treated as probationers and may be confirmed in accordance with the provisions of the rules.
