Section 10 in The Rajasthan Land Reforms and Jagir Resumption (Absorption of Jagir Employees) Rules, 1954
10. Pension or Gratuity.
- Where pension rules existed in a Jagir, pension or gratuity as the case may be, will be granted on discharge to the extent due in accordance with such rules as if the Jagir Employee concerned had been retired from the Jagir in consequence of the abolition of his post. Where no specific rules existed but there was a well established custom in the Jagir for the Grant of pension or other similar benefits. Government may consider the grant of pension or gratuity at a rate not exceeding what would have been admissible had the Jagir Employees been in the service of the Government, and discharged in consequence of abolition of post.Explanation:-(1) Rules or amendments to rules made after the 31st December, 1948, shall not be treated as existing for the purpose of this rule.(2)In case of dispute the Jagir Commissioner shall decide and if so what exact rules or custom existed in Jagir in this.(3)[ For the purpose of calculating pension under the rules of Jagir or under well established customs in a Jagir, substantive pay drawn of 1-2-1952 and subsequent increments, if any, drawn in the normal course, if such pay is on a time scale and pay including normal increase, if any drawn in respect of a clear vacancy occurring in the ordinary course, to which the employee may have been substantively promoted after 1-2-1952, shall only be taken into account.] [Added by Notification No. F.82 (9) Revenue/D/59, dated 20-1-1961, published in Rajasthan Gazette, Part IV-C (Supplementary) dated 6-4-1961]
