Section 39 in Rajasthan Police Subordinate Service Rules, 1989
39. Confirmation, extension of probation and discharge.
- A member of the service who successfully completes his probation period and passes the Departmental Examination prescribed by Director General of Police shall be eligible for confirmation at the end of the probation period, provided the Appointing Authority is satisfied that his integrity is unquestionable and that he is otherwise fit for confirmation.Explanation.- (1) In case the Departmental Examination could not be held due to unavoidable circumstances even after completion of two years period, the candidate will become due for confirmation after passing of the departmental examination with effect from the date on which he completed the probation period.(2)In case a candidate of service under probation fails to pass the prescribed examination in two attempts, he shall be liable to be discharged from such post in the manner as a probationer or reverted to a lower post, if any, to which he may be entitled:Provided further that no person shall be debarred from confirmation after the said period of service if no reasons to the contrary about the satisfactory performance of his work are communicated to him within the said period.(3)Where a candidate has not given a satisfactory account during the probation period or has failed in the prescribed examination during the first attempt, his probation period may be extended upto one year by the Appointing Authority or an Authority superior to the Appointing Authority:Provided further that the Appointing Authority may, if it so thinks fit in case of persons belonging to the Scheduled Castes or Scheduled Tribes, as the case may be extended the period of the probation by a period not exceeding three years.(4)Where a probationer is placed under suspension or disciplinary proceedings are contemplated or have been initiated against him, the period of his probation may be, extended till such time the departmental proceedings are finalised.(5)A probationer reverted or discharged from service during or at the end of the period of probation under sub-rule (1), shall not be entitled to any compensation.
