(c)the employment of a railway servant is said to be “excluded”, if he belongs to any one of the following categories, namely:—(i)railway servants employed in a managerial or confidential capacity;(ii)armed guards or other personnel subject to discipline similar to that of any of the armed police forces;(iii)staff of the railway schools imparting technical training or academic education;(iv)such staff as may be specified as supervisory under the rules;(v)such other categories of staff as may be prescribed;
