Section 1(2) in The M.P. Civil Services (Medical Attendance) Rules, 1958
(2)They shall apply to-(a)Government servants under the rule-making control of the State Government while they are on duty or on deputation or on leave or under suspension within Madhya Pradesh;(b)Government servants employed on contract basis;(c)Home Guards while under training or on duty;(d)Whole-time servants paid from contingencies;(e)Members of the work charged establishment employed continuously on monthly wages in all the Departments or in the project undertaken by the State.
