Section 21A in The Rajasthan Class IV Services (Recruitment and Other Service Conditions) Rules, 1963
21A.
Notwithstanding anything contained in rule 21, a probationer shall be confirmed in his appointment at the end of his period of probation even if the prescribed Departmental Examination/training/proficiency test in Hindi, if any, are not held during the period of probation laid in the rule, provided-(i)he is otherwise fit for confirmation, and the(ii)period of probation expires on or before the date of publication of this amendment in the Rajasthan Rajpatra.
