Section 3 in Jammu and Kashmir Civil Services (Leave) Rules, 1979
3. Extent of Application
Save as otherwise provided in these rules, these rules shall apply to Government servants appointed to the civil services and posts in connection with the affairs of the State but shall not apply to:(a)apprentices, persons in casual or daily rated or part-time employment;(b)persons paid from contingencies;(c)workmen employed in Industrial establishments;(d)persons in work-charged establishments;(e)members of the All India Services;(f)persons employed on contract except when the contract provides otherwise;(g)persons in respect of whom special provisions have been made by or under the provisions of the constitution or any other law for the time being in force;(h)persons in service on 1-1-1979 who have opted to be governed, for purposes of leave, by the Jammu and Kashmir Civil Services Regulations;(i)persons serving under the State Government on deputation from the other State Governments or the Central Government or any other source, for a limited duration.Note See also rule 74.
