Section 42(2) in Rajasthan Jails Subordinate Service Rules, 1998
(2)The Appointing Authority may, if it so thinks fit in any case, or class of cases, extend the period of probation of any member of service by a specified period not exceeding two years in case of person appointed to a post in the service by direct recruitment, and one year in the case of person recruited by promotion or by special nomination under rule 36(7) to such post:Provided that the Appointing Authority may, if it so thinks fit in case of persons belonging to the Scheduled Castes or Scheduled Tribes, as the case may be, extend the period of probation by a period not exceeding one year at a time and a total extension not exceeding three years.
