Section 1(3) in Rajasthan Civil Services (Conduct) Rules, 1971
(3)Except as otherwise provided by in these rules, they shall apply to person appointed to civil services and posts in connection with the affairs of the State:Provided that when a Government servant is placed on deputation to another State Government or Central Government, he shall be governed by the Conduct Rules of the Borrowing Government during the period of deputation to the exclusion of these Rules to that extent:Provided further that the Government may by general or special order exempt Government Servants belonging to a particular classification from the application of whole or any part of these Rules:Provided further that nothing in these rules shall apply to Government Servants who are members of All India Services and are subject to the All India Service (Conduct) Rules, 1968.
