Section 2(2) in The Orissa Universities (Non-teaching employees) Revised Scales of Pay Rules, 2009
(2)These rules shall not apply to -(i)persons engaged by the Universities on contract basis except when the contract provides otherwise;(ii)persons re-employed in University service after retirement;(iii)persons paid out of Contingencies;(iv)persons paid otherwise than on a monthly basis including those paid only on piece rate basis;(v)persons not drawing pay in regular scales of pay for whom no revised scales pay are prescribed;(vi)employees borne in the "Work-charged Establishment" as defined in the Resolution of Government in the erstwhile Political and Services Department No.9488, dated the 18th June 1974;(vii)employees covered under University Grants Commission/All India Council of Technical Education Scales of Pay;(viii)persons not in whole time employment under Universities;(ix)any other class or category of persons whom the Chancellor may, by order, specifically exclude from the operation of all or any of the provisions contained in these rules.
