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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(4) in Rajasthan High Court Staff Service Rules, 2002

(4)Notwithstanding anything contained in the sub-rule (3) above during the period of probation, if a probationer is placed under suspension, or disciplinary proceedings are contemplated or started against him, the period of his probation may be extended till such period, the Chief Justice thinks fit in the circumstances.