Section 2(1) in Haryana Civil Services (Punishment and Appeal) Rules, 2016
(1)These rules shall apply to every Government employee, but shall not apply to-(a)any member of the All India Services;(b)any person in casual employment;(c)any person subject to discharge from service on less than one month's notice;(d)any person for whom special provision is made in respect of matters covered by these rules or by or under any law for the time being in force or by or under any agreement entered into by or with the previous approval of the Governor before or after the commencement of these rules, in regard to matters covered by special provisions;(e)any employee appointed on deputation from Central Government or any other State Government.
