Section 2 in Rajasthan Civil Services (Pension) Rules, 1996
2. Application.
- Save as otherwise provided in these rules, these rules shall apply to Government servants appointed to Civil services and posts in connection with the affairs of the Rajasthan State which are borne on pensionable establishments, but shall not apply to -(a)persons in casual, daily rated and work-charged employment;(b)persons paid from contingencies;(c)persons entitled to the benefit of a Contributory Provident Fund;(d)members of the All India Services;(e)persons employed on contract except when the contract provides otherwise;(f)persons whose terms and conditions of service are regulated by or under the provisions of the Constitution or any other law for the time being in force; and(g)[ Government servants appointed to the civil services of the State on or after the 1st day of January, 2004.] [Inserted vide FD Notification No.F.15(7)FD(Rules)/97 dated 14.1.2004 w.e.f 1.1.2004.]
