Section 3(a) in The Rajasthan Land Reforms and Jagir Resumption (Absorption of Jagir Employees) Rules, 1954
(a)The Revenue Officers or authorities mentioned in sub-rules (b) to (f) shall be the provisional appointing authority for the Jagir Employees belonging to the Revenue Department. Similarly for employees of the Departments other than Revenue Department, e.g. the Education, Medical, Forests and Mining, the Departmental Officer of the District in which the headquarters of the Jagir are situate, will be the provisional appointing authority, subject to the rules of the Department regarding the selection of officers, and its Schedule of Powers.
