Section 2(2) in Rajasthan Civil Services (Medical Attendance) Rules, 2008
(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;
