Section 6(a) in The Jagir Employees Pension and Gratuity Rules, 1359 Fasli
(a)In the case of Jagirs, where prior to the date of transfer of their administration to Government, the provisions of the Hyderabad Civil Service Regulations were being followed for purpose of grant of pension or gratuity, pension or gratuity shall be granted in accordance with the provisions of the said Regulations.
