Section 35 in Rajasthan Rural Development and Panchayati Raj State and Subordinate Service Rules, 1998
35. Unsatisfactory progress during probation. - If it appears to the Appointing Authority at any time, during or at the end of the period of probation that services of a probationer trainee are not found to be satisfactory, the Appointing Authority may revert him/her to the post on which he/she is regularly selected immediately preceding his/her appointment as probationer trainee or in other cases may discharge or terminate him/her from service. The Appointing Authority shall accord appropriate opportunity to the probationer trainee before final orders are passed in this respect :]
[Substituted by the Rajasthan Various Service (Amendment) Rules, 2008 (Sl. No. 61 to Schedule) : Rajasthan Gazette Extraordinary Part IV-C(I) dated 16.6.2008.]Provided that the Appointing Authority may, if it so thinks fit in any case or class of cases, extend the period of probation of any probationer - trainee by a specified period not exceeding one year.
