Section 2(1) in Jammu and Kashmir Civil Services (Medical Attendance-Cum-Allowance) Rules, 1990
(1)These rules shall apply to:(i)All State Government servants who are whole time employees working either in permanent or quasi permanent/temporary capacity.(ii)Government servants under suspension or on leave subject to the limitations prescribed in rule 7(3).(iii)Such other categories of services as may be specified by the Government from time to time.
