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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Rajasthan - Subsection

Section 37(1) in Rajasthan Police Subordinate Service Rules, 1989

(1)A persons entering the service by Direct recruitment against a clear vacancy shall be placed as probationer for a period of 2 year:Provided that any period after such appointment during which a person has been on deputation on a corresponding or higher post shall count towards the period of probation.