Section 2(ii) in Rajasthan (Regulation of Appointments to Public Services and Rationalisation of Staff) Act, 1999
(ii)'daily wage employee' means any person who is employed in any public service on the basis of payment of daily wages and includes a person employed, on the basis of nominal muster roll or consolidated pay either on full time or part time or piece rate basis, or as a work charged employee, and also includes any other similar category of employees, by' whatever designation called, other than, those who are selected and appointed on a sanctioned post in accordance with the relevant rules on a regular basis:
