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State of Rajasthan - Section

Section 60 in Rajasthan Civil Services (Pension) Rules, 1996

60. Applicability.

- The provisions of these rules shall apply to all Government servants on pensionable establishment, whether temporary or permanent, who are in service on the 1st day of October, 1996, or who enter service on or after that date, but shall not apply to -
(a)persons paid from contingencies;
(b)work charged staff;
(c)casual labour; and
(d)persons appointed on contract.