Section 2(k) in The Rajasthan Municipal Service Rules, 1963
(k)[ "Substantive Appointment" means an appointment made under the provisions of these rules to a substantive vacancy after the selection by any of the methods of recruitment prescribed under these rules and includes all appointments on probation or as a probationer followed by confirmation on the probationary period.] [Inserted by Notification No. F. 10(1) LSG/56 dated 10-12-1976, Published in Rajasthan Gazette, Part IV-C dated 23-12-1976, page 553]
