Section 5A in Rajasthan Land Revenue (Land Records) Rules, 1957
5A. [ Period of probation and confirmation. [Inserted by Notification No. G.S.R. 176, dated 7.2.2012 (w.e.f. 23.1.1958).]
(1)All persons appointed to the service by direct recruitment against a substantive vacancy shall be placed as a probationer-trainee for a period of two years.(2)During the period of probation, specified above, each probationer trainee may be required to pass Patwar Examination and to undergo such training as may be specified by the Government from time to time.(3)A probationer trainee shall be confirmed in his/her appointment at the end of probation period, if,-(a)he has successfully undergone training as may be specified by the Government from time to time;(b)he has passed the Patwar Examination; and(c)the Appointing Authority is satisfied that the integrity is unquestionable and that he is otherwise fit for confirmation.]
