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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(k) in Rajasthan Sanskrit Education State and Subordinate Service (School Branch) Rules, 2015

(k)"Substantive Appointment" means an appointment made under the provisions of these rules to a substantive vacancy after due selection by any of the methods of recruitment prescribed under these rules or rules or orders repealed by these rules and includes an appointment on probation or as a probationer followed by confirmation on the completion of the probation period.