Section 2(2) in Jammu and Kashmir Civil Services (Medical Attendance-Cum-Allowance) Rules, 1990
(2)These rules shall not apply to:(a)Government servants who already avail of medical aid facilities under any other scheme;(b)Personnel of Jammu and Kashmir Militia except civil employees; provided they function under the administrative control of Jammu and Kashmir Government;(c)Government servants in part time employment.(d)Persons engaged on contract;(e)Persons employed on Work Charged establishment;(f)Government servants paid out of contingencies.[Note : Deleted] [Note below rule no. 2 has been deleted by SRO 375 dated 27-8-1999.]
