Section 3 in Assam Service (Discipline and Appeal) Rules, 1964
3. Application.
(1)These rules shall apply to all Government servants except-(a)Persons in casual employment;(b)Persons for whose appointment and other matters covered by these rules, special provisions are made by or under any law for the time being in force or in any agreement in regard to the matters covered by such law or such agreement;(c)Members of the All-India Services.(2)Notwithstanding anything contained in sub-rule (1) these rules, shall apply to every Government servant temporarily transferred to a service or post coming within exception (b) in sub-rule (1) to whom, but for such transfer, these rules would apply.(3)Notwithstanding anything contained in sub-rule (1) the Governor may, by notification published in the official Gazette, exclude from the operation of all or any or these rules any Government servant or class of Government servant to whom the Governor shall declare that the rules cannot suitable be applied and these rules shall thereupon to the extent of such exclusion cease to apply accordingly:Provided that no such declaration shall be made in respect of any Government servant who holds a pensionable post or hold a permanent whole-time post.(4)If any doubt arises as to whether these rules or any of them apply to any person, the matter shall be referred to the Governor, whose decision thereon shall be final.
