Section 28 in The Rajasthan District Courts Ministerial Establishment Rules, 1986
28. [ Period of Probation. [Substituted by Rajasthan Notification No. G.S.R. 87, dated 9.1.2013 (w.e.f 5.3.1986).]
(1)All persons appointed to any cadre by direct recruitment against substantive vacancies shall be placed as probationer-trainee for two year:Provided that a person who has been regularly recruited against temporary post and has put in two years service after such regular recruitment on conversion of such post into a permanent one or on a permanent vacancy being available but he shall be confirmed only after he has fulfilled the conditions of confirmation as laid down in Rule 31.](2)In case of a person who dies or is due to retire on attaining the age of superannuation, the period of probation shall be reduced so as to end on the date of immediately preceding the date of his/her death or retirement from Government Service.
