Section 2 in Orissa Revised Scales of Pay Rules, 2008
2. Application.
(1)Save as otherwise provided by or under these rules, these rules shall apply to all persons in whole time employment of Government.(2)These rules shall not apply to -(i)persons engaged by Government on contract basis except when the contract provides otherwise;(ii)persons re-employed in Government service after retirement;(iii)persons paid out of contingencies;(iv)persons paid otherwise than on a monthly basis including those paid only on piece-rate basis;(v)persons not drawing pay in regular scales of pay for whom no revised scales of pay are prescribed;(vi)employees borne in the "Work-charged Establishment" as defined in the Resolution of Government in the erstwhile Political and Services Department No.9488 dated the 18th June 1974;(vii)employees governed by the Orissa Revised Scales of Pay (for College Teachers) Rules, 1978, the Orissa Revised Scales of Pay (for Medical College Teachers) Rules, 1982, the Orissa Revised Scales of Pay (for College Teachers) Rules, 1989, the Orissa Revised Scales of Pay (for Medical College Teachers) Rules, 1989, the Orissa Revised Scales of Pay (for College Teachers) Rules, 2001, the Orissa Revised Scales of Pay (for Medical College Teachers) Rules, 2001, the Orissa Revised Scales of Pay (for Engineering College Teachers) Rules, 2001, the Orissa Superior Judicial Service Rules, 1963, the Orissa Judicial Service Rules, 1994, the Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007 read with Finance Department Resolution No.23598/F dated 3.06.2003 revising the scales of pay for the Judicial Officer of the subordinate Judiciary service in the State of Orissa as per the recommendations of Justice Shetty Commission;(viii)persons not in whole time employment under Government of Orissa;(ix)any other Class or category of persons whom the Governor may by order specifically exclude from the operation of all or any of the provisions contained in these rules.
