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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Rajasthan - Subsection

Section 36(3) in Rajasthan Petroleum State and Subordinate Service Rules, 2012

(3)The employee referred to in sub-rule (1) above, shall not be debarred from confirmation after the said period of service if no reason to the contrary about the satisfactory performance of his work are communicated to him within the said period of service.