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[Section 3]
[Entire Act]
Union of India - Subsection
Section 3(4) in Central Civil Services (Classification, Control & Appeal) Rules, 1965
| Government of India's decisions6 |
| Government of India's decisions :(1) Persons to whom not applicable -In exercise of the powers conferred by sub-rule (2) of rule 3 of the Central Civil Services (Classification, Control and Appeal) Rules, 1957 (now 1965), the President hereby directs that the following classes of Government servants shall be wholly excluded from the operation of the said rules, namely :-MINISTRY OF EXTERNAL AFFAIRSLocally recruited staff in Missions abroad.MINSITRY OF COMMUNICATIONS(Posts and Telegraphs Department)(i) Extra-Departmental Agents(ii) Monthly-rated staff paid from contingencies other than those brought on to regular establishment.(iii) Monthly-rated work-charged and other employees not on regular establishment.(iv) Daily-rated staff paid from contingencies.(v) Daily-rated workmen paid by the day, week, month, etc.(vi) All hot weather and monsoon establishment.(vii) Non-departmental telegraphic and telephone operators.[M.H.A. Notification No. S.R.O. 609, dated the 28th February, 1957].MINISTRY OF HOME AFFAIRSPolice Officers up to the rank of Inspector of Police in Delhi Special Police Establishment.[M.H.A., Notification No. F.7/24/61-Ests. (A), dated the 15th December, 1961].MINISTRY OF URBAN DEVELOPMENTThe President's Garden Establishment and Estate Office.[M.H.A., Notification No. 7/5/1959-Ests. (A) dated the 25th May, 1959 as amended by Notification No. 11012/19/84-Estt. (A), dated 28th July, 1986].MINISTRY OF TOURISM AND CIVIL AVIATION AND MINISTRY OF SHIPPING AND TRANSPORT(i) Locally recruited staff in Tourist Offices abroad.(ii) Work-charged personnel of the Mangalore Projects and the Tuticorin Harbour Projects.[M.H.A., Notification No. 7/1/66-Ests. (A), dated the 11th April, 1966]. |