Section 20A in The Rajasthan Agricultural Produce Markets (Market Committee Employees) Service Rules, 1975
20A. Probation and Confirmation.
- [(i) Probation. - All persons appointed to any cadre by direct recruitment shall be placed on probation as probationer-trainee for two years and probationer trainee shall be paid monthly fixed remuneration during the period of probation at such rates as may be fixed by the Government from time to time for the Government servants appointed on similar post. The person appointed to any cadre by way of promotion shall be placed on probation for one year. If it appears to the appointing authority at any time during or at the end of the period of probation that a probationer has failed to give satisfaction, the appointing authority may revert him to the post held substantively by him immediately preceding his appointment on probation, provided he holds a lien therein or in other cases may remove him from service:Provided that the appointing authority may extend the period of probation of any probationer to a specified period not exceeding six months. A probationer reverted or removed from the post during or at the end of the probation period shall not be entitled for any compensation.] [Substituted by Notification No. Nil, dated 24.10.2007-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 1.2.2008, p. 165(1), vide G.S.R. 91, enforced w.e.f. 24.10.2007 = 2008 RSCS/Part II/P. 382/H. 198 w.e.f. 24.10.2007.](ii)Confirmation. - A probationer shall be confirmed in his appointment at the end of the period of his probation if:-a. he has passed a departmental test of proficiency in Hindi;b. he has passed the prescribed departmental examination if any, completely; andc. the appointing authority is satisfied that his integrity is unquestionable and that he is otherwise fit for confirmation.Chapter - IV Pay and additions to pay
