Section 2(b) in The Orissa Government Servants' Conduct Rules, 1959
(b)"Government servant" means any person appointed to serve in connection with the affairs of the State, in respect of whom the Government of Orissa is empowered to make rules under Article 309 of the Constitution of India, whether for the time being such person serving in connection with the affairs of the Government of India or of any State, or is on Foreign Service, or on leave;
