Section 2 in Rajasthan Civil Services (Medical Attendance) Rules, 2013
2. Extent of Application.
(1)These Rules shall apply to:(i)all Government servants, appointed before 1st January, 2004, including those on foreign service, and whose conditions of service are regulated or deemed to be regulated by the Rajasthan Service Rules;(ii)all Government servants on deputation from Central/other State Governments unless anything otherwise is provided in their terms of deputation;(2)These Rules shall not apply to:(i)Government servants governed or covered by the Employees State Insurance Act and Schemes framed there under;(ii)Government servants who are abroad either on leave or deputation;(iii)Work charged, casual and part-time employees, except where these Rules are specifically made applicable to them under their service Rules;(iv)persons appointed on contract basis;(v)officers of All India Services;(vi)officers of Rajasthan Higher Judicial Service/Rajasthan Judicial Service, when governed by specific Rules applicable to them.(3)Nothing contained in these Rules shall apply to the Government servants appointed to the civil services of the state on or after the 1st day of January 2004.
