Section 3(3) in Assam Service (Discipline and Appeal) Rules, 1964
(3)Notwithstanding anything contained in sub-rule (1) the Governor may, by notification published in the official Gazette, exclude from the operation of all or any or these rules any Government servant or class of Government servant to whom the Governor shall declare that the rules cannot suitable be applied and these rules shall thereupon to the extent of such exclusion cease to apply accordingly:Provided that no such declaration shall be made in respect of any Government servant who holds a pensionable post or hold a permanent whole-time post.
