Section 12 in The Rajasthan Land Reforms and Jagir Resumption (Absorption of Jagir Employees) Rules, 1954
12. No Pension or Gratuity in other cases.
(a)No right to pension or gratuity or other retiring benefit shall be recognised in the case of pensions discharged on account of no-absorption and not covered by rules 10 and 11.(b)No such right shall also be recognised in the case of Jagir Employees who were employed in the service of Jagir after retiring from Jagir or elsewhere on completion of service of thirty years or the age of 55.
