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State of Rajasthan - Section
Section 286 in Rajasthan Panchayati Raj Rules, 1996
286. [ [Deleted by Notification No. G.S.R. 18, dated 8.6.2016 (w.e.f. 30.12.1996).]
***]| 286. Period of Probation.- (1) A person entering the service by Direct Recruitment against a clear vacancy shall be placed as Probationer-trainee for a period of 2 years :Provided that any period after such appointment during which a person has been on deputation on a corresponding or higher post shall count towards period of probation.(2) During the period of probation specified under Sub-rule (1), each probationer trainee may be required to pass such Departmental Examination and to undergo such training as the Government may, from time to time, specify. |