Section 3(1) in Kerala Civil Services (Classification, Control & Appeal) Rules, 1960
(1)These rules shall apply to all Government servants, except,(a)persons belonging to the All India Services;(b)persons in casual employment;(c)persons subject to discharge from service without notice or on less than one month's notice; and(d)persons for whose appointment and other matters covered by these rules special provision is made by or under any law for the time being in force in regard to the matters covered by such law.
