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State of Rajasthan - Section

Section 36A in The Rajasthan Police Service Rules, 1954

36A.

Notwithstanding anything contained in rule 36, a probationer shall be confirmed in his appointment at the end of his period of probation even if the prescribed Departmental Examination/training/proficiency test in Hindi, if any, are not held during the period of probation laid down in the rules provided:-
(i)he is otherwise fit for confirmation and
(ii)the period of probation expires on or before the date of publication of this amendment in the Rajasthan Rajpatra.