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State of Rajasthan - Section

Section 9 in The Rajasthan Land Reforms and Jagir Resumption (Absorption of Jagir Employees) Rules, 1954

9. Notice of Discharge.

(a)Jagir Employees to be discharged under the above rules shall be given notice of discharge to the extent and in the manner indicated below:-
(i) Jagir Employees whose period of service on thedate the notice is served is less than five years One month
(ii) Jagir Employees whose period of service on thedate the notice is served is not less than five years but is lessthan ten years Two months
(iii) Jagir Employees whose period of service on thedate the notice is served is ten years or over Three months
(b)If a Jagir Employee served with a notice of discharge is not required to serve during the whole or part of the period of notice, shall be given notice-pay for the period of notice during he is not required to serve.
(c)A Jagir Employee served with a notice of discharge may. if he so likes, within one month from the date of the notice signify his willingness in writing to the appointing authority concerned to be considered for final selection and absorption in the State Service.
(d)If he is subsequently absorbed the whole of the period of notice of discharge or such part of it during which he was not required to serve, will be treated as duty and remainder as leave without pay not amounting to interruption of service.
(e)The appointing authorities will respectively prepare separate lists of such employees and forward them to the next higher authorities concerned as specified in rule 3 (g) and 3 (h).