Section 1A in The Rajasthan Land Reforms and Jagir Resumption (Absorption of Jagir Employees) Rules, 1954
1A. Definitions.
- In these rules unless there is anything repugnant in the context-(i)"Jagir Employee" means a person in the permanent whole time service of the Jagir on a post pertaining to the administration of the Jagir and public service connected with it whether employed by a Jagirdar or by the Court of Wards. It does not include a person employed for the Jagirdar's private or personal affairs.Explanation. - 1. Persons employed for the supervision or upkeep of roads, building, gardens, or other institutions of public utility taken over by the Government in consequence of the Resumption of the Jagir are included in the term "Jagir Employee."
