Section 11 in The Rajasthan Land Reforms and Jagir Resumption (Absorption of Jagir Employees) Rules, 1954
11. [ Contributory Provident Fund. [Substituted by Notification No. F.l (59) Revenue/A/66, dated 18-8-1966, published in Rajasthan Gazette, Part IV-C, dated 6-4-1967]
- Where a Jagir Employee was under a scheme of contributory provident fund and was not entitled to pension, no pension or gratuity will be paid for the period of his service with the Jagirdar, but Government will-(a)pay the employee's contribution to any Jagir Employee who was retired on the resumption of the Jagir: or(b)in the case of a Jagir Employee who has been absorbed in Government service, count as pensionable the period when such employee paid his contribution to the provident fund of the Thikana;irrespective of whether or not the Government realised from the Jagirdar the Thikana's contribution payable for the period ending with the date of the resumption of the Jagir.]
