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State of Rajasthan - Section

Section 4 in The Rajasthan Land Reforms and Jagir Resumption (Absorption of Jagir Employees) Rules, 1954

4. Pay.

- Where the previous pay of a Jagir employee is less than the minimum pay of the post in which he is finally absorbed, his initial pay in the post shall be fixed at such minimum. Where the previous pay is equal to or higher than such minimum his initial pay shall be fixed in the time scale attached to the post at a stage equal to such previous pay or if there is no such stage at the stage next below plus personal pay equal to the difference to be absorbed in future increments provided that the pay including personal pay shall not in any case exceed the maximum pay of the post.Note. - Until a Jagir Employee is finally absorbed including the period of provisional appointment under rule 3, a Jagir Employee will be entitled only to his previous pay but on permanent absorption his pay will be finalised in the scale applicable to the post to which he is appointed.