Section 23 in The Rajasthan Judicial Service Rules, 1955
23. Probation.
- All the candidates shall on substantive appointment to the Service be placed on probation for two years, provided that such of them, as have previous to their appointment to the Service officiated or served temporarily on a post in the Service may be permitted by the Rajpramukh to count such officiating or temporary service towards the period of probation.
