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State of Rajasthan - Section

Section 33 in Rajasthan Muslim Wakf Regulations, 1964

33. Probation.

- Every appointment to a post in Class I and Class III shall be subject to probation or trial for a period of one year which is liable to be extended further by the appointing authority at his discretion. A person shall be confirmed at the earliest opportunity on the expiry of the period of probation ordinarily fixed or so extended.