Section 33 in Rajasthan Rural Development and Panchayati Raj State and Subordinate Service Rules, 1998
33. Period of Probation. - (1) A person entering the service by direct recruitment against a clear vacancy shall be placed as probationer trainee for a period of two years :
Provided that any period after such appointment during which a person has been on deputation on a corresponding or higher post shall count towards the period of probation.(2)During the period of probation specified in Sub-rule (1), each probationer may be required to pass such Departmental Examination and to undergo such training as the Government may, from time to time specify] [Substituted by the Rajasthan Various Service Rules (Second Amendment) Rules, 2006 (Sl. No. 1 to Schedule) : Rajasthan Gazette Extraordinary Part IV-C (1) dated 24.1.2006.].Explanation- In case of a person who dies or is due to retire on attaining the age of superannuation the period of probation shall be reduced so as to end one day earlier on the date immediately preceding the date of his death or retirement from Government Service. The condition of passing the Departmental Examination in the Rule regarding confirmation shall be deemed to have been waived in case of death or retirement.
