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State of Maharashtra - Section

Section 9 in The Jagir Employees Pension and Gratuity Rules, 1359 Fasli

9. [ [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.]

Statements for grant of pension or gratuity, as the case may be, under these rules shall be prepared by the Jagir employee and submitted to the Jagir Administrator who shall verify and sanction in the manner prescribed for grant of pension or gratuity to Government servants. The concerned Jagirdars shall accord every facility to the Jagir Administrator in the verification of the statements. After verification and sanction the Jagir Administrator shall send the statements and other necessary documents to the Controller General of Accounts and Audit for the issue of payment orders.