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[Cites 0, Cited by 0] [Section 36(5)] [Section 36] [Entire Act]

State of Rajasthan - Subsection

Section 36(5)(ii) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954

(ii)Cases of pension sanctioned by the Jagirdar or other competent authority in a Jagir in accordance with the well established custom shall be examined by the Jagir Commissioner. A statement of such cases along with complete information about the pensions shall be forwarded by the Collector to the Jagir Commissioner. The Jagir Commissioner, if satisfied that the payment of pension is in accordance with a well established custom, shall issue orders for its payment or payment of a part thereof. The amount shall be determined by him after taking into consideration to nature of services of pensioner, except that the cases of those employees who held posts in a Jagir which were equivalent to Gazetted post in the integrating State shall be forwarded by the Jagir Commissioner to the Government for orders.