2. Categories of Government employees to whom these rules apply.
(1)Save as otherwise provided under these rules, it shall apply to the persons appointed to civil services and posts on full time / regular basis in connection with the affairs of the Government of Tamil Nadu, who are under the administrative control of the Government of Tamil Nadu and whose pay is debit able to the Consolidated Fund of the State of Tamil Nadu.(2)These rules shall not apply to-(a)Members of All India Services working in connection with the affairs of Government of Tamil Nadu;(b)Judicial Officers covered by Judicial Pay Commission;(c)Persons not in whole time employment;(d)Persons paid otherwise than on monthly basis, including those paid on daily wage basis or on contract basis or appointed under outsourcing policies;(e)Any other class or category of persons whom the Government may, by order, specifically exclude from the operation of all or any of the provisions contained in these rules.
