Section 3 in Jammu and Kashmir Civil Services (Higher Standard Pay Scale Scheme) Rules, 1996
3. Extent of application
(i) These Rules shall apply to:(a)all categories of non-gazetted Government employees except as provided elsewhere in these Rules, who are whole time employees working either in permanent or quasi-permanent or temporary capacity in graded scales;(b)such other categories of employees as may be specified by the Government from time to time.(ii)These Rules shall not apply to:(a)Gazetted Government employees;(b)Government employees in part time employment;(c)persons engaged on contract basis;(d)persons employed on work charged establishment;(e)Government employees under suspension;(f)persons on re-employment;(g)such of the categories of posts/employees, for which special treatment is expressly provided or may be provided under any law or Rule or Notification or Order for the time being in force:Provided that where there is provision of only one Time Bound Promotion under the aforementioned rules or any orders for the time being in force and the same is allowable and granted after putting in less than 9 years service on the entry post, the next Higher Standard Pay Scale under these Rules in such case(s) will be granted from the first of the month following the month in which such employee(s) completes 18 years of regular satisfactory service with reference to entry post without getting any promotion.
