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The Hyderabad (Abolition of Jagirs) Rules, 1358 Fasli

Published vide Notification Gazette No. 80, Volume 47, dated the 14th September, 1949

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(a) In the first year of account of taking over the management of the Jagir by the Jagir Administrator an estimate of the gross revenue of the Jagir realisable during the said year shall be made after a careful examination of the accounts furnished by the Jagirdar under sub-section (2) of section 5. In making the estimate any items of revenue of an extraordinary nature in the year immediately preceding the said year shall be excluded.

(b) An estimate of the net income and of the amount to which the Jagirdar and Hissedars would be entitled shall be made on the basis of clause (a) and in the manner laid down in the Regulation.

(c) Two-third, i.e., 66.6 per cent, of the estimated amount to which the Jagirdar and Hissedars would be entitled shall be paid to them in equal quarterly instalments by cheques drawn on Government treasury on 1st of Isfandar, Khurdad, Shehrewer of the year to which the revenue relates and 1st of Azur of the succeeding year.

(d) After the expiration of the first year of account the actual gross revenue, the net income and the amount to which the Jagirdar and Hissedars are entitled shall be determined and the amount actually remaining to be paid to the Jagirdar and Hissedars shall be paid in a lump sum from the Government treasury. Any over-payments to the Jagirdar or Hissedars shall be adjusted from the advance payments of the succeeding year.

(e) In the year following the first year of taking over the management of the Jagir advance payments shall be made in accordance with clause (c) treating the net income of the immediately preceding year of account as the estimated net income after excluding any items of the revenue of an extraordinary nature. The amount actually remaining to be paid to the Jagirdar and Hissedars at the end of the year shall be paid to them in accordance with clause (d).

(a) One-half of the net income shall be reserved for the fulfilment of the object of the grant and out of the other half one-half shall be paid to the Jagirdar, Mutawalli or other person entitled to perform duties, as the case may be, and the remaining half shall be distributed among the Hissedars in the proportions to which they are under the existing law entitled.

(b) The Jagir Administrator shall apply the portion of the net income reserved under clause (a) in such manner as would, fulfil the object of the grant and/shall also arrange for the maintenance of the accounts thereof.

(c) The procedure laid down in rule 4 for making advance payments shall also apply to such jagirs.

(a) Such employment shall not be deemed to be permanent but shall continue temporarily until the Jagir is included in a district constituted under the Hyderabad Land Revenue Act.

(b) Such of the persons employed by a Jagirdar as are suitable for employment in Government service may be so employed irrespective of the post previously held by them. The requisite qualifications, remuneration and conditions of service for such employment shall be based on the status and responsibility of the post on which such persons are temporarily appointed and shall be determined by the Jagir Administrator.

(c) The Jagir Administrator shall whenever necessary fix and sanction the number and grade of posts and shall employ suitable persons on such posts for the management of jagirs. The Assistant Jagir Administrator shall be competent to employ persons on posts lesser in rank than that of Tahsildars.

(d) Such persons when employed in Government service shall hold their appointments at the pleasure of Government and the authority employing them may at any time and without giving any reasons dispense with their services.