Section 37 in Rajasthan Women Empowerment (State and Subordinate) Service Rules, 2017
37. Period of Probation.
(1)A person entertain the service by direct recruitment against a clear vacancy shall he placed as the 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.
