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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(b) in Gujarat Civil Services (Conduct) Rules, 1971

(b)"Government Servant" means any person appointed to any civil service or post in connection with the affairs of the State of Gujarat, and includes also the following -
(i)a Government servant on deputation to other Government of India;
(ii)Government servant on foreign Service.