Section 2(f) in The Orissa Civil Services (Classification, Control & Appeal) Rules, 1962
(f)"Government servant" means a person who is a member of a service or who holds a civil post under the State and includes any such person on foreign service or whose service are temporarily placed at the disposal of the Union Government or any other State Government or a local or other authority and also any person in the service of the Union Government or any other State Government or a local or other authority whose services are temporarily placed at the disposal of the State Government.
