Section 1(4) in Delhi (Right of Citizen To Time Bound Delivery Of Services) Act, 2011
(4)This Act shall apply to government servants appointed substantively to any civil services or posts in connection with the affairs of the Government of National Capital Territory of Delhi and to the servants of local bodies and authorities which are owned, controlled or substantially financed by that Government, but shall not apply to-(i)persons appointed on casual or daily rates basis;(ii)persons employed on contract except when the contract provides otherwise;(iii)persons whose terms and conditions of services are regulated by or under the provisions of the Constitution.
