Section 8 in The Rajasthan Land Reforms and Jagir Resumption (Absorption of Jagir Employees) Rules, 1954
8. Treatment to be accorded to the Jagir employee who cannot be absorbed in state Service.
- Jagir Employees who cannot be absorbed in the manner indicated in rule 3, shall be discharged from service by the appointing authority concerned:[Provided that any Jagir Employee who had already completed 30 years of service or attained the age of 55 years on the date of the resumption of the Jagir shall be deemed to have been retired with effect from the said date and granted subject to the provisions of rule 12 pension or gratuity as the case may be, in accordance with rule 10:Provided further that any such Jagir Employee who has been appointed to or continued in, Government service shall be deemed to have been re-employed from the said date or the date of his appointment in Government service, whichever is later.] [Inserted by Notification No. F.4 (361) Revenue/I/54, Part I, dated 30-4-1962, published in Rajasthan Gazette, Part IV-C, dated 24-5-1962]
