Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Maharashtra - Section

Section 5 in The Jagir Employees Pension and Gratuity Rules, 1359 Fasli

5.

(1)Pension or gratuity shall be granted under these rules to whole time permanent Jagir employees of only such jagirs in which it was customary prior to the date of the transfer to Government of the administration of the Jagir to grant pension or gratuity to their employees.
(2)The question whether it was customary in any Jagir to grant pension or gratuity to its employees or whether employees of such Jagirs were whole time permanent Jagir employees shall be determined by the Jagir Administrator whose decision shall be final.