Section 32 in Rajasthan Madarsa Education Assistant Subordinate Service Rules, 2013
32. 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-trainee may be required to pass such Departmental Examination and to undergo such training as the Government may, from time to time specify.
