- Save as otherwise provided in these rules, these Rules shall apply to all Government Servants appointed to Services and posts in connection with the affairs of the State which are borne on pensionable establishments, whether temporary or permanent, but shall not apply to -(a)Persons in causal and daily rated employment;(b)Persons paid from contingencies;(c)Persons employed on contract expect when the contract provides otherwise;(d)Members of the All-India Services;(e)Persons entitled to the benefit of a Contributory Provident Fund;(f)Persons who are entitled to the benefits under the Factories Act, 1948 and the Employees Provident Fund Act, 1952 excluding those who are governed by Statutory Service Rules and belong to pensionable service.[Provided that these rules shall not apply to Government servants appointed on or after the 1st April 2003, to services and posts in connection with the affairs of the State which are borne on pensionable establishment, whether temporary or permanent.] [Proviso added to Rule 2 - G.O.Ms.No.259, Finance (Pension) Department, dated 06-08-2003.]
