Section 9 in The Ajmer Abolition of Intermediaries and Land Reforms (Pensions to Intermediaries Employees) Rules, 1962
9. Continuance of Pension already sanctioned by the intermediaries.
- Cases of pension sanctioned by the Intermediary or other competent authority in an estate in accordance with a well recognised practice shall be examined by the Compensation Commissioner. A statement of such cases alongwith complete information about the pensions shall be forwarded by the Compensation Officer, Ajmer to the Compensation Commissioner. The Compensation Commissioner, if satisfied that the payment of pension is in accordance with a well recognised practice, shall issue orders for its payment or payment of a part thereof. The amount shall be determined by him after taking into consideration the nature of services of pensioner, except that the cases of those employees who held posts in an estate which were equivalent to a Gazetted post in erstwhile State of Ajmer shall be forwarded by the Compensation Commissioner to the Government for orders.
