Section 2(e) in The Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991
(e)'Government Servant' means a person who-(i)is a member of a Civil Service of the State or holds a post in connection with the affairs of the State, whether temporary or permanent, appointed thereto before, on or after the date specified in Rule 1 and includes such Government Servant whose services are temporarily placed at the disposal of the Government of India, the Government of another State, or a Company, Corporation or Organisation owned or controlled by Government, or a local or other authority, notwithstanding that his salary is drawn from sources other than the Consolidated Fund of the State;(ii)is a member of a Civil Service of, or holds a Civil post under the Government of India or the Government of another State and whose services are temporarily placed at the disposal of the Government;(iii)is in the service of a local or other authority and whose services are temporarily placed at the disposal of the Government.
