Section 2 in The Jagir Employees Pension and Gratuity Rules, 1359 Fasli
2.
[(1) These rules shall apply to persons employed by a Jagirdar, to Lawazima employees and to Baghat and Bazarath employees (hereinafter called Jagir employees) employed exclusively for the administrative work of the Jagir before the date of transfer to Government of the administration of the Jagir and who have not been thereafter employed in Government service, but they shall not apply to persons employed by the Jagirdar for his private or personal work.Explanations.-(a)"Lawazima employees" means Chowkidar, Bahldar, Shagarpesha, Reshanchowki, Nakarkhana and similar other establishments engaged by the Jagirdars for maintaining their dignity and position.(b)"Baghat and Bazarath employees" means Kamaties, Carpenters, Masons, Electricians and such other employees as were maintained by Jagirdars for the supervision and upkeep of gardens and buildings and for the collection of rates and taxes.](2)The question whether any person is a Jagir employee shall be determined by the Jagir Administrator whose decision shall be final:[Provided that, in the case of Baghat and Bazarath employees, 50 per cent, of the amount payable to the said employees as pension for 10 years, shall be recovered from the commutation amount payable to the Jagirdars.] [Added by Notification No. 33, dated 9th July, 1953.]
