Section 3(1) in Central Civil Services (Classification, Control & Appeal) Rules, 1965
(1)These rules shall apply to every Government servant including every civilian Government servant in the Defence Services, but shall not apply to -(a)any railway servant, as defined in Rule 102 of Volume I of the Indian Railways Establishment Code,(b)any member of the All India Services,(c)any person in casual employment,(d)any person subject to discharge from service on less than one month's notice,(e)any person for whom special provision is made, in respect of matters covered by these rules, by or under any law for the time being in force or by or under any agreement entered into by or with the previous approval of the President before or after the commencement of these rules, in regard to matters covered by such special provisions.
