Section 36 in The Rajasthan Women and Child Development (State and Subordinate) Service Rules, 1998
36. Unsatisfactory progress during probation.
(1)If it appears to the Appointing Authority, at any time, during or at the end of the period of probation that a member of the service has not made sufficient use of the opportunities made available or that he has failed to give satisfactory performance, the Appointing Authority may revert him to the post held substantively by him immediately preceding his appointment provided he holds a lien thereon or in other cases may discharge or terminate him from service:Provided that the Appointing Authority may, if it so thinks fit in any case or class of cases, extend the period of probation of any member of Service, by a specified period not exceeding two years in case of a person appointed to a post in the Service by Direct recruitment and one year in the case of person appointed by promotion/special selection to such post:Provided further that the Appointing Authority may, if it so thinks fit in case of persons belonging to the Scheduled Castes or Scheduled Tribes, as the case may, be extend the period of probation by a period not exceeding one year at a time and a total extension not exceeding three years.(2)Notwithstanding anything contained in sub-rule (1), if a probationer during the period of probation is placed under suspension, or disciplinary proceedings are contemplated or started against him, the period of his probation may be extended till such period as the Appointing Authority may think fit in the given circumstances.(3)A probationer reverted on his substantive or lower post or discharged from service during or at the end of the period of probation under sub-rule (1), shall not be entitled to any compensation.
