Section 19 in The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli
19. Employment in Government service of former servants of Jagirdars.
(1)The Jagir Administrator shall so far as possible employ in Government service such of the persons employeed by a Jagirdar before the appointed day for the management of a Jagir as are in his opinion suitable for employment in Government service.(2)The terms on which such persons shall be employed in Government service shall be prescribed by rules made under this Regulation.(3)Subject to such conditions as may be prescribed by rules made under this Regulation Government may grant a pension, compensatory allowance or gratuity to any person employed by a Jagirdar before the appointed day for the management of a Jagir who is not thereafter employed in Government service.
