Section 14 in The Rajasthan Financial Corporation (Staff) Regulations, 1958
14. Period of Probation.
- An employee recruited to the Corporation's service shall be required to be on probation for a period which shall not be less than six months in case of employees of Classes B and 'C' and not less than one year in case of Class 'A' employees and may be extended up to 2 years or more, if considered necessary.
