Section 6 in The Jagir Employees Pension and Gratuity Rules, 1359 Fasli
6. [ [Substituted for original rule 6, vide Notification No. 25, dated 17th May 1950.]
Jagir employees, who after the date of transfer to Government of the administration of jagirs, are not employed in Government service shall be entitled to pension or gratuity as provided hereinbelow :-(a)In the case of Jagirs, where prior to the date of transfer of their administration to Government, the provisions of the Hyderabad Civil Service Regulations were being followed for purpose of grant of pension or gratuity, pension or gratuity shall be granted in accordance with the provisions of the said Regulations.(b)In the case of jagirs where pension or gratuity used to be granted not in accordance with the provisions of the Hyderabad Civil Service Regulations but according to their own rules, pension or gratuity shall be granted in accordance with the rules which were observed in such jagirs :(i)Provided that, in case where such rules are more liberal to the employees than the corresponding provisions of the Hyderabad Civil Service Regulations, the latter shall be applied;(ii)Provided further that, if the rules which were in force in such jagirs did not make any distinction between superior and inferior employment for purpose of grant of pension or gratuity under the Hyderabad Civil Service Regulations or under the rules observed in such jagirs, whichever are less liberal to such employees.(c)Jagir employees shall be granted leave to which they are entitled at the time of retirement and if they are not entitled to any such leave, they shall be given salary for three months in lieu of notice.(d)Jagir employees shall be allowed to add one-tenth of the qualifying service for purpose of pension or gratuity.](e)[ In case of the employees of the three former Paigahs who are granted pension under these Rules, dearness allowance shall be paid at the rate of one half of the pension on pensions not exceeding Rs. 6 per month and at the rate of Rs. 4-8-0 per month on pension exceeding Rs. 6 per month but not exceeding Rs. 50 per month. The employees getting a pension of more than Rs. 50 per month but not more than Rs. 54-8-0 shall be paid dearness allowance to the extent of the difference between such pension and Rs. 54-8-0. [Substituted by the present clause (e) vide Notification No. 3, dated the 30th January, 1953.]The employees of Salar Jung Estate who are granted pensions under these rules shall get a dearness allowance at the following rates :-(a)From Rs. 1 to Rs. 9, D. A. Rs. 4 p.m.(b)From Rs. 10 to Rs. 20, D. A. Rs. 6 p. m.(c)From Rs. 21 to Rs. 30, D. A. Rs. 5 p. m.(d)The employee getting a pension of more than Rs. 30 per month but not more than Rs. 35 shall be paid dearness allowance to the extent of the difference between such pension and Rs. 35.Employees of other jagirs will not be entitled to any dearness allowance on their pensions.] [Substituted by the present sub-rule (I) of Rule 2, vide Hyderabad Government Notification No. 33, dated the 9th July, 1953.]
