Section 2(2) in Jammu and Kashmir Civil Services (Revised) Pay Rules, 2018
(2)These rules shall not apply to,-(i)Members of the All India Services appointed to the civil posts/serving in connection with the affairs of the State ;(ii)Faculty Members of Government Degree Colleges, to whom Government Degree Colleges (Adoption of UGC Revised Pay Scales) Rules, 2009 apply ;(iii)Faculty Members of Government College of Engineering and Technology, Jammu, to whom Jammu College of Engineering and Technology (Adoption of AICTE Revised Pay Scales) Rules, 2013 apply ;(iv)Faculty Members of S. K. Institute of Medical Science, Srinagar, to whom S. K. Institute of Medical Sciences Faculty Members (Revised Pay) Rules, 2009 apply ;(v)Members of J&K Subordinate Judicial services, to whom the Jammu and Kashmir Subordinate Judicial Pay Rules, 2011 apply ;(vi)persons not in whole-time employment ;(vii)persons paid out of contingencies ;(viii)persons paid otherwise than on a monthly basis including those paid only on a piece rate basis ;(ix)persons employed on contract basis except where the contract provides otherwise ;(x)persons re-employed in Government service after retirement ;(xi)persons whose services are obtained on deputation ;(xii)posts which carry consolidated rate of pay ;(xiii)any other class or category of persons whom the Government may, by order, specifically exclude from the operation of all or any of the provisions contained in these rules.
