Section 17(2) in Rajasthan High Court Staff Service Rules, 2002
(2)During the period of probation specified in sub-rule (1) each probationer may be required to pass such examination and to undergo such training if any as the Chief Justice from time to time, specify.Explanation - In case of a person who dies or is due to retire on attaining the age of superannuation, the period of probation shall be reduced so as to end one day earlier on the date immediately preceding the date of his death or retirement from Service. The condition of passing the examination in the rule regarding confirmation shall be deemed to have been waived in case of death or retirement.
