Section 24(2) in The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli
(2)In particular and without prejudice to the generality of the foregoing power, such rules may, -(a)specify with reference to sub-section (2) of section 3 any powers and duties of the Jagir Administrator which shall not be exercised or discharged by an Assistant Jagir Administrator;(b)determine the additional classes of revenue to be included in the gross revenue of a jagir as defined in section 7;(c)provide for the conditions under which, the times at which, and the manner in which, advance payments to Jagirdars and Hissedars under sub-section (2) of section 13 shall be made;(d)prescribe, in conformity with the proviso to section 16, the manner in which the net income of a Jagir granted to a temple or mosque or to any institution established for a religious or public purpose shall be distributed or applied;(e)prescribe the terms of employment in Government service of persons formerly employed by Jagirdars;(f)prescribe the terms and conditions on which a pension, allowance or gratuity may be paid to a person formerly employed by a Jagirdar who is not employed in Government service;(g)prescribe the procedure to be adopted in the presentation and disposal of appeals under, and in the exercise of the revisional powers conferred by section 20.
