Section 7(d) in The Rajasthan Land Reforms and Jagir Resumption (Absorption of Jagir Employees) Rules, 1954
(d)Where leave records are not available or have not been maintained properly, the privilege leave or equivalent category of leave earned by a Jagir Employee during periods of service in respect of which leave accounts are not available or have not been properly maintained should be assumed to be equal to 1/12th of the total of such periods. Half of leave so calculated should be assumed to have been enjoyed by the employees concerned. The balance thus arrived at should, however, be limited to the maximum periods prescribed in the first proviso to rule 91 (B) of the Rajasthan Service Rules.
