Section 7 in The Rajasthan Land Reforms and Jagir Resumption (Absorption of Jagir Employees) Rules, 1954
7. Leave.
- Jagir Employees absorbed in State Service shall be entitled to get credit on account of privilege leave or equivalent category of leave to which they were entitled in the service of the Jagir at the time of its resumption provided that:-(a)The leave rules under which title is claimed were in force in the Jagir concerned before 31-12-48.(b)Such rules were not more liberal than the rules of leave for Government servants laid down in the Rajasthan Service Rules. If such rules were more liberal, the R.S.R. will apply.(c)No employees of Jagirs in which there were no rules governing grant of leave shall be entitled to any credit of leave on account of previous service in such Jagirs.(d)Where leave records are not available or have not been maintained properly, the privilege leave or equivalent category of leave earned by a Jagir Employee during periods of service in respect of which leave accounts are not available or have not been properly maintained should be assumed to be equal to 1/12th of the total of such periods. Half of leave so calculated should be assumed to have been enjoyed by the employees concerned. The balance thus arrived at should, however, be limited to the maximum periods prescribed in the first proviso to rule 91 (B) of the Rajasthan Service Rules.
