Section 3 in Kerala Civil Services (Classification, Control & Appeal) Rules, 1960
3. Application.
(1)These rules shall apply to all Government servants, except,(a)persons belonging to the All India Services;(b)persons in casual employment;(c)persons subject to discharge from service without notice or on less than one month's notice; and(d)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.(2)Notwithstanding anything contained in sub-rule (1) these rules shall apply to every person 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 Government may by order exclude from the operation of all or any of these rules 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 belong to a particular service, the matter shall be referred to the Government whose decision thereon shall be final.
