Section 38 in Rajasthan Public Service Commission (Ministerial and Subordinate Services) Rules and Regulations, 1999
38. [ Period of Probation. [Substituted vide notification 20.1.2006.]
(1)A person entering the service by Direct Recruitment against a clear vacancy shall be placed as Probationer-trainees for a period of 2 years.]Provided that any period after such appointment during which a person has been on deputation on a corresponding or higher post shall count towards the period of probations.[Provided further that the period of service rendered in earlier service, after regular appointment, shall be taken into consideration while computing period of probation in later service, if the candidates have been appointed on same post in another service, due to change in merit owing to revision of result of the combined competitive examination through which they were selected or any other reason.] [Added Vide Notification Dated 9.9.2015.](2)During the period of Probation specified in sub-rule (1) each probationer trainee may be required to pass such Departmental Examination and to undergo such training as the Government may, from time to time, specify. (Subs. Vide Notification dated 20-01-2006)(3)[ ***] [Deleted Vide Notification dated 26-04-2011.]
