Section 14 in The Rajasthan Law And Judicial Department Manual, 1952
14. Probation and confirmation.
(1)Every Public Prosecutor shall be considered to be on probation for a period of six months from the date of his taking charge. At the end of that period the District Magistrate shall submit a report through the District and Sessions Judge and the Divisional Commissioner to Government upon his conduct and ability. Should his work prove to have been unsatisfactory, his services may be dispensed with without notice. Should the report be satisfactory, he shall be confirmed. For any sufficient reason Government may extend the period of probation.(2)The District Magistrate shall, by the 15th January each year, submit a report to Government through the District & Sessions Judge and the Divisional Commissioner upon the conduct and ability of the Public Prosecutor who has been confirmed under sub-rule (1). The report shall be marked confidentialÂ’.
