Section 2(d) in Kerala Civil Services (Classification, Control & Appeal) Rules, 1960
(d)'Government servant' means a person who is a member of a service, State or Subordinate or who holds a civil post under the Kerala Government and includes any such person on foreign service or whose services are temporarily placed at the disposal of any other Government - Central or State - or a local or other authority and also any person in the service of any other Government - Central or State - or a local authority whose services are temporarily placed at the disposal of the Kerala Government;
