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State of Rajasthan - Section

Section 25 in The Rajasthan Judicial Service Rules, 1955

25. [ Confirmation. [Substituted by Notification No. F. 19 (81) Judi/74 Part I dated 21-3-1978.]

- A probationer may be confirmed in his appointment by the court at the end of his original or extended period of probation if the court is satisfied that he is fit for confirmation.]