Section 31 in The Rajasthan District Courts Ministerial Establishment Rules, 1986
31. Confirmation.
- A probationer shall be confirmed in his appointment at the end of the period of his probation if:-(a)he has passed the prescribed Departmental Examinations of Clerks or Munsarims as the case may be, and(b)The appointing authority is satisfied that his integrity is unquestionable and that he is otherwise fit for confirmation
