Section 30 in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993
30. Period of Probation
.- (a) Ali persons appointed in the Institution shall be placed on probation for a period of one year.(b)If it appears to the Managing Committee, at any time, during or at the end of the period of probation, that the employee has made not made sufficient use of his opportunities or has failed to give satisfaction, the Managing Committee may discharge or terminate to approve the appointment (Appendix - IX) :Provided that the Managing Committee may, if it so thinks fit in any case, extent the period of probation not exceeding one year.
