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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Rajasthan - Subsection

Section 35(1) in Rajasthan Petroleum State and Subordinate Service Rules, 2012

(1)A person entering the service by direct recruitment against a clear vacancy shall be placed as Probationer trainee for a period of 2 years:Provided that any period after such appointment during which a person has been on deputation on a corresponding or higher post shall count towards the period of probation.