Section 18 in Rajasthan High Court Staff Service Rules, 2002
18. Confirmation.
- A probationer shall be confirmed in his appointment at the end of his period of probation, if -(a)he has passed the examination and undergone the training prescribed under rule 16 (2), if any, completely; and(b)the Appointing Authority is satisfied that his integrity is unquestionable and that he is otherwise fit for confirmation.
