Section 28(2)(a) in The Rajasthan Subordinate Co-Operative Service (Class II) Rules, 1955

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State of Rajasthan - Subsection

Section 28(2)(a) in The Rajasthan Subordinate Co-Operative Service (Class II) Rules, 1955

(a)Notwithstanding anything contained in the rule, if no order of confirmation is issued by the Appointing Authority within a period of six months, an employee appointed on temporary or officiating basis who has, after the date of his regular recruitment by either method of recruitment completed a period of two year's service, or less in the case of those appointed by promotion where the period of probation prescribed is less, on the post or a higher post under the same Appointing Authority or would have so worked but for his deputation or training, shall on the occurrence of permanent vacancies be entitled to be treated as confirmed if the same conditions as are prescribed under the rules for the confirmation of a probationer are fulfilled subject to the quota prescribed under the Rules and in accordance with his seniority:

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State of Rajasthan - Subsection

Section 28(2)(a) in The Rajasthan Subordinate Co-Operative Service (Class II) Rules, 1955