Section 14(1) in The Rajasthan Law And Judicial Department Manual, 1952
(1)Every Public Prosecutor shall be considered to be on probation for a period of six months from the date of his taking charge. At the end of that period the District Magistrate shall submit a report through the District and Sessions Judge and the Divisional Commissioner to Government upon his conduct and ability. Should his work prove to have been unsatisfactory, his services may be dispensed with without notice. Should the report be satisfactory, he shall be confirmed. For any sufficient reason Government may extend the period of probation.
