Section 2 in The Rajasthan Land Reforms and Jagir Resumption (Absorption of Jagir Employees) Rules, 1954
2. In case of dispute, the Collector of the district in which the headquarters of the jagir are situate shall decide whether a person should be included in the term "Jagir Employee" or not, and his decision shall be final, subject to revision by the [Revenue Appellate Authority] [Substituted by Notification No. F.5 (64) Revenue/C/62/6, dated 6-11-1962, published in Rajasthan Gazette, Part IV-C, dated 29-11-1962]:
[Provided that all revision applications pending on the date of publication of Notification No. F.5 (64) Revenue/C/62, dated the 6th November, 1962 shall also be disposed of by the Revenue Appellate Authority.] [Inserted by Notification No. F.5 (64) Revenue/C/62/6, dated 6-11-1962, published in Rajasthan Gazette, Part IV-C, dated 29-11-1962](ii)"Previous pay" means the pay of a Jagir Employee in respect of a permanent post held by him substantively on [1-2-1952] [Substituted by Notification No. 8842/F.4 (361) Revenue/A/54, dated 4-8-1959, published in Rajasthan Gazette, Part IV-C, dated 17-9-1959] and shall include-(1)subsequent increments, if any, drawn in the normal course if such pay is on a time-scale, and(2)pay including normal increments, if any, drawn in respect of a clear vacancy occurring in the ordinary course, to which the employee may have been substantively promoted after [1-2-1954] [Substituted by Notification No. 8842/F.4 (361) Revenue/A/54, dated 4-8-1959, published in Rajasthan Gazette, Part IV-C, dated 17-9-1959].No other items of pay, additions to pay and allowances shall be included in the term "Previous pay".
