Section 2 in Jammu and Kashmir Civil Services (Medical Attendance-Cum-Allowance) Rules, 1990
2. Extent of application
(1)These rules shall apply to:(i)All State Government servants who are whole time employees working either in permanent or quasi permanent/temporary capacity.(ii)Government servants under suspension or on leave subject to the limitations prescribed in rule 7(3).(iii)Such other categories of services as may be specified by the Government from time to time.(2)These rules shall not apply to:(a)Government servants who already avail of medical aid facilities under any other scheme;(b)Personnel of Jammu and Kashmir Militia except civil employees; provided they function under the administrative control of Jammu and Kashmir Government;(c)Government servants in part time employment.(d)Persons engaged on contract;(e)Persons employed on Work Charged establishment;(f)Government servants paid out of contingencies.[Note : Deleted] [Note below rule no. 2 has been deleted by SRO 375 dated 27-8-1999.]
