Section 29A in The Rajasthan Municipal Service Rules, 1963
29A. [ [Inserted by Notification No. Tax/F. 10(a) LSG/75/ 61623-31 dated 11-8-1975, Published in Rajasthan Gazette, Part IV-C dated 12-8-1975, page 199]
Notwithstanding anything contained in Rule 29, on the occurrence of a permanent vacancy, a person appointed to a post prior to 1-4-1975 and who has put in more than one year's service on such post or higher post on being regularly recruited under the Rules shall be deemed to have completed the period of probation and shall be confirmed in order of his seniority provided he fulfills other conditions of confirmation as laid down in these rules.]
