Section 39(3) in Rajasthan Police Subordinate Service Rules, 1989
(3)Where a candidate has not given a satisfactory account during the probation period or has failed in the prescribed examination during the first attempt, his probation period may be extended upto one year by the Appointing Authority or an Authority superior to the Appointing Authority:Provided further that the Appointing Authority may, if it so thinks fit in case of persons belonging to the Scheduled Castes or Scheduled Tribes, as the case may be extended the period of the probation by a period not exceeding three years.
