Section 3 in The Orissa Civil Services (Classification, Control & Appeal) Rules, 1962
3. Application.
(1)These Rules apply to all Government servants except-(a)persons in casual employment;(b)persons subject to discharge from service on less than one month's notice;(c)persons for whose appointment and other matters covered by these rules special provision is made by or under any law for the time being in force, in regard to the matters covered by such law; and(d)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 (c) 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 order exclude from the operation of all or any of these rules in case of any Government servant or class of Government servants.(4)If any doubt arises-(a)whether these rules or any of them apply to any person; or(b)whether any person to whom these rules apply belongs to a particular service,the matter shall be referred to Governor whose decision thereon shall be final.
