Section 6(b) in The Jagir Employees Pension and Gratuity Rules, 1359 Fasli
(b)In the case of jagirs where pension or gratuity used to be granted not in accordance with the provisions of the Hyderabad Civil Service Regulations but according to their own rules, pension or gratuity shall be granted in accordance with the rules which were observed in such jagirs :(i)Provided that, in case where such rules are more liberal to the employees than the corresponding provisions of the Hyderabad Civil Service Regulations, the latter shall be applied;(ii)Provided further that, if the rules which were in force in such jagirs did not make any distinction between superior and inferior employment for purpose of grant of pension or gratuity under the Hyderabad Civil Service Regulations or under the rules observed in such jagirs, whichever are less liberal to such employees.
