Section 8 in The Jagir Employees Pension and Gratuity Rules, 1359 Fasli
8. [ [The original rule 8 was deleted, and the original rules No. 9 and 10 were renumbered as rules No. 8 and 9 respectively, vide Notification No. 25, dated the 17th May, 1950.]
Jagir employees who may after the date of transfer in Government of the administration of the Jagir be employed in Government service, either permanently or temporarily, shall be allowed to Count their period of service in the Jagir towards pension or gratuity for the purposes of Article 257 of the Hyderabad Civil Service Regulations.]
