Section 2(a) in The Rajasthan Civil Services (Service Matters Appellate Tribunals) Act, 1976
(a)"Civil Services" means the Civil Services of the State of Rajasthan and such other services as the State Government may notify in the Official Gazette from time to time, but shall not include-(i)The members of the Rajasthan Higher Judicial Service and Rajasthan Judicial Service;(ii)Employees of the High Court of Judicature for Rajasthan;(iii)Employees of the Rajasthan Legislative Assembly Secretariat Staff; and(iv)Employees of the Rajasthan Public Service Commission;
