Section 2(2) in The Rajasthan Land Reforms and Jagir Resumption (Absorption of Jagir Employees) Rules, 1954
(2)pay including normal increments, if any, drawn in respect of a clear vacancy occurring in the ordinary course, to which the employee may have been substantively promoted after [1-2-1954] [Substituted by Notification No. 8842/F.4 (361) Revenue/A/54, dated 4-8-1959, published in Rajasthan Gazette, Part IV-C, dated 17-9-1959].No other items of pay, additions to pay and allowances shall be included in the term "Previous pay".
