Section 2 in Rajasthan Civil Services (Medical Attendance) Rules, 2008
2. Extent of Application.
(1)These rules shall apply to: -(i)all Government servants, appointed before 1st January, 2004, including those on foreign service, and whose conditions of service are regulated or deemed to be regulated by the Rajasthan Service Rules;(ii)all Government servants on deputation from Central / other State Governments unless anything otherwise is provided in their terms of deputation;(2)These rules shall not apply to: -(i)Government servants, governed or. covered by the Employees State Insurance Act and Schemes framed thereunder;(ii)Government servants who are abroad either on leave or deputation;(iii)work charged, casual and part-time employees, except where these rules are specifically made applicable to them under their service rules;(iv)persons appointed on contract basis;(v)officers of All India Services;(vi)officers of Rajasthan Judicial Service, when governed by specific rules applicable to them;(3)Nothing contained in these rules shall apply to the Government servants appointed to the civil services of the state on or after the 1st day of January 2004.
