Section 1(2) in Andhra Pradesh Civil Services (Conduct) Rules, 1964
(2)They shall apply to every person who is a member of a civil service of the State or holds any civil post under the State or in connection with the affairs of the State :Provided that nothing in these rules shall apply to-(a)the Judges of the High Court of Andhra Pradesh;(b)the members of the All-India Services ;(c)persons who are not full-time employees but are engaged by Government to do certain work without prejudice to the regular practice by such persons of their professions in other respects, subject to the exception that Rules 14, 15, 17, 18 and 19 shall apply to the Advocate-General, Government Pleaders, Public Prosecutors and Pleaders doing Government work;(d)the members of the village establishment;(e)persons paid from contingencies.
