Section 2(2) in The Rajasthan Legislative Assembly Secretariat Staff (Revised Pay Scales) Rules, 1983
(2)These rules shall not apply to:-(a)persons not in whole-time employment:(b)persons paid out of contingencies:(c)persons employed on contract except when the contract provides otherwise;(d)Government servants who after their retirement whether on attaining the age of superannuation or otherwise are reemployed and who were in service on 1-9-1981;(e)ex-military personnel re-employed after attaining the age of 55 years and who were in service on 1-9-1981;(f)persons employed on work charged basis; and(g)persons specifically excluded wholly or in part by the Governor from the operation of these rules.
