Section 10(3) in The Rajasthan Land Reforms and Jagir Resumption (Absorption of Jagir Employees) Rules, 1954
(3)[ For the purpose of calculating pension under the rules of Jagir or under well established customs in a Jagir, substantive pay drawn of 1-2-1952 and subsequent increments, if any, drawn in the normal course, if such pay is on a time scale and pay including normal increase, if any drawn in respect of a clear vacancy occurring in the ordinary course, to which the employee may have been substantively promoted after 1-2-1952, shall only be taken into account.] [Added by Notification No. F.82 (9) Revenue/D/59, dated 20-1-1961, published in Rajasthan Gazette, Part IV-C (Supplementary) dated 6-4-1961]
