Section 2(2) in Rajasthan Civil Services (Medical Attendance) Rules, 1970
(2)these rules shall not apply to :-(i)those Government servants who are governed or covered by the Employees State Insurance Act and Schemes framed under the said Act. Government establishments to which the Employees State Insurance Act is applicable are indicated in Appendix I;(ii)those Government servants who are on leave or deputation abroad;(iii)work-charged, casual and part-time employees, except when these rules are specifically made applicable to them under their service rules;(iv)persons appointed on contract basis unless otherwise provided in the terms of contract;(v)officer of All India Service;(vi)Government servants who proceed outside Rajasthan on leave with the object of securing Medical Attendance outside Rajasthan for themselves or their members of family.
