Section 2(n) in Rajasthan Public Service Commission (Ministerial and Subordinate Services) Rules and Regulations, 1999
(n)"Substantive appointment" means an appointment made under the provisions of these Rules and Regulations to a substantive vacancy after due selection by any method of recruitment prescribed under these Rules and Regulations and includes an appointment on probation or as a probationer followed by confirmation on the completion of the probationary period.
