Section 34 in The Rajasthan State Pollution Control Board Employees Service Rules and Regulations, 1993
34. Unsatisfactory progress during probation.
(1)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 his opportunities or that he has failed to give satisfaction, the Appointing Authority may revert him to the post held substantively by him immediately proceeding his appointment, provided he holds a lieu thereon or in other cases may discharge or terminated 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 person appointed to a post in the service by direct recruitment and one year in the case of person appointed by promotion to such post:Provided further that the Appointing Authority may if so think fir in case of persons belonging to the Schedule Castes or Schedule Tribes, 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), during the period of probation if a probationer is placed under suspension of disciplinary' proceedings are contemplated or started against him the period of his probation may be extended till such period the Appointing Authority think fit in the circumstances.(3)A probationer reverted 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.
