Section 2(2) in Rajasthan Civil Services (Medical Attendance) Rules, 2013
(2)These Rules shall not apply to:(i)Government servants governed or covered by the Employees State Insurance Act and Schemes framed there under;(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 Higher Judicial Service/Rajasthan Judicial Service, when governed by specific Rules applicable to them.
