Section 2 in Bihar Civil Servant (Treatment of Tuberculosis) Rules, 1954
2.
These Rules shall apply to every person who is a member of a Civil Service of the State of Bihar or holds any Civil post under the State (hereinafter referred to as "(Civil Service") except-(a)persons for whose appointment and conditions of employment special provision is made by or under any law for the time being in force;(b)persons in respect of whose conditions of service special provision has been made by agreement entered into before or after these Rules are made; and(c)any class of persons in respect of whom the State Government makes a declaration that their conditions of service shall not be governed by these Rules.
