Section 34(2) in Rajasthan Rural Ayurvedic, Unani, Homoeopathy and Naturopathy Subordinate Service Rules, 2008
(2)If an employee referred to in sub-rule (1) above fails to fulfill the conditions mentioned in the said sub-rule; the period mentioned in sub -rule(l) above , may be extended as prescribed for a probationer or under the Rajasthan Civil Services (Departmental Examinations) Rules , 1959 and any other rules or by one year whichever is longer If the employee still fails to fulfill the conditions mentioned in sub-rule (1) , above , he will be liable to be discharged or terminated from such post in the same manner as a probationer or reverted to his substantive or lower post , if any, to which he may be entitled.
