Section 3(d) in The Rajasthan Land Reforms and Jagir Resumption (Absorption of Jagir Employees) Rules, 1954
(d)The Collector of the district in which the headquarters of the Jagir are situate shall select out of the persons who have duly applied under sub-rule (c), and make provisional appointments of officers of the Revenue Department which he can ordinarily appoint under the Schedule of Powers. For higher posts of the Revenue Department viz. Upper Division Clerks, Qanungos, Naib Tehsildars and Tehsildars, he will make a preliminary selection according to the above-mentioned criteria and forward the available record with his recommendations to the Commissioner of the Division for disposal as provided in sub-rule (e). The Collector shall forward the applications of Jagir Employees other than those of the Revenue Department to the Departmental Officer concerned of the district for disposal as provided in sub-rule (a).
