Section 33(1) in Rajasthan Madarsa Education Assistant Subordinate Service Rules, 2013
(1)Notwithstanding anything to the contrary contained in the preceding rule, a person appointed to a post in the service temporarily or on officiating basis, who. after regular recruitment has not been confirmed within a period of six months after satisfactory completion of the period of probation of two years service in case he is appointed by direct recruitment, shall be entitled to be treated as confirmed in accordance with his seniority, if-;(i)he/she has worked on the post or higher post under the same Appointing Authority or would have so worked but for his deputation or training;(ii)he/she fulfils conditions as are prescribed under rule relating to confirmation subject to the quota prescribed under these rules, and(iii)permanent vacancy is available in the Department.
