Section 1A(i) in The Rajasthan Land Reforms and Jagir Resumption (Absorption of Jagir Employees) Rules, 1954
(i)"Jagir Employee" means a person in the permanent whole time service of the Jagir on a post pertaining to the administration of the Jagir and public service connected with it whether employed by a Jagirdar or by the Court of Wards. It does not include a person employed for the Jagirdar's private or personal affairs.
