Section 2(2) in The Jagir Employees Pension and Gratuity Rules, 1359 Fasli
(2)The question whether any person is a Jagir employee shall be determined by the Jagir Administrator whose decision shall be final:[Provided that, in the case of Baghat and Bazarath employees, 50 per cent, of the amount payable to the said employees as pension for 10 years, shall be recovered from the commutation amount payable to the Jagirdars.] [Added by Notification No. 33, dated 9th July, 1953.]
