Section 3 in Bihar Government Servants (Classification, Control & Appeal) Rules, 2005
3. Application of these Rules.
(1)These Rules shall apply to every Government Servant but shall not apply to-(a)any member of the All India Services,(b)any person in casual employment,(c)any person subject to discharge from service on less than one month's notice,(d)any person for whom special provision is made, in respect of matter covered by these Rules, by or under any law for the time being in force or by or under any agreement entered into with the previous approval of the Government before or after the commencement of these Rules, in regard to matter covered by such special provisions.(2)Notwithstanding anything contained in sub-rule (1), the Government of Bihar may, by order, exclude any class of Government Servants from the operation of all or any of these Rules against him.(3)Notwithstanding anything contained in sub-rule (1), these Rules shall apply to every government servant temporarily transferred to a Service or post coming within (d) in sub-rule (1).(4)If any doubt arises with respect to the provisions of these Rules the matter shall be referred to the Government in the Department of Personnel & Administrative Reforms, whose decision shall be final.
