Section 2(i) in Rajasthan Animal Husbandry Service Rules, 1963
(i)[ "Substantive Appointment" means an appointment made under the provisions these Rules to substantive vacancy after due selection by any of the methods of recruitment prescribed under these Rules and includes a appointment on probation or as a probationer followed by confirmation on the completion of the probationary period; [Inserted by Rajasthan Vide Notification No. F. 7 (3)DOP(Ag-II) 73, dated 5.7.1974.]
