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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Rajasthan - Subsection

Section 29(2) in The Rajasthan Higher Judicial Service Rules, 1969

(2)An officer appointed by direct recruitment shall be eligible to draw increments as they fall due during the period of probation, provided that if the period of probation is extended, such extension shall not count for increment unless the governor on the recommendation of the Court otherwise directs.