Section 37 in Rajasthan Petroleum State and Subordinate Service Rules, 2012
37. Unsatisfactory progress during probation.
- If it appears to the Appointing Authority, at any time, during or at the end of the period of probation, that services of a Probationer trainee are not found to be satisfactory, the Appointing Authority may revert him/her to the post on which he/she is regularly selected immediately preceding his/her appointment as Probationer trainee or in other cases may discharge or terminate him/her from service. The Appointing Authority shall accord appropriate opportunity to the Probationer trainee before final orders are passed in this respect:Provided that the Appointing Authority may, if it so thinks fit in any case or class of cases, extend the period of probation of any Probationer trainee by specified period not exceeding one year.
