Section 30 in The Rajasthan Municipal Service Rules, 1963
30. Unsatisfactory progress during probation.
(1)If it appears to the Appointing Authority at any time during or at the end of the period of his probation, that a member of the service has not made sufficient use of his opportunities or that he has failed to give satisfaction, the Appointing Authority may revert him to the post held substantively by him immediately preceding his appointment, provided he holds a lien thereon, or in other cases may discharge him from service:Provided further that the Appointing Authority may extend the period of probation of any member of the service by a specified period not exceeding one year.(2)A probationer reverted or discharged from service during or at the end of the period of probation under sub-rule (1) shall not be entitled to any compensation.
