Section 2 in Jammu and Kashmir Civil Services (Revised) Pay Rules, 2018
2. Categories of Government servants to whom the rules apply.
(1)Save as otherwise provided by or under these rules, these rules shall apply to persons appointed to civil services and posts in connection with the affairs of the State including whole time contingent paid workers/work charged employees drawing pay in graded scales whose pay is debited to consolidated fund of the State.(2)These rules shall not apply to,-(i)Members of the All India Services appointed to the civil posts/serving in connection with the affairs of the State ;(ii)Faculty Members of Government Degree Colleges, to whom Government Degree Colleges (Adoption of UGC Revised Pay Scales) Rules, 2009 apply ;(iii)Faculty Members of Government College of Engineering and Technology, Jammu, to whom Jammu College of Engineering and Technology (Adoption of AICTE Revised Pay Scales) Rules, 2013 apply ;(iv)Faculty Members of S. K. Institute of Medical Science, Srinagar, to whom S. K. Institute of Medical Sciences Faculty Members (Revised Pay) Rules, 2009 apply ;(v)Members of J&K Subordinate Judicial services, to whom the Jammu and Kashmir Subordinate Judicial Pay Rules, 2011 apply ;(vi)persons not in whole-time employment ;(vii)persons paid out of contingencies ;(viii)persons paid otherwise than on a monthly basis including those paid only on a piece rate basis ;(ix)persons employed on contract basis except where the contract provides otherwise ;(x)persons re-employed in Government service after retirement ;(xi)persons whose services are obtained on deputation ;(xii)posts which carry consolidated rate of pay ;(xiii)any other class or category of persons whom the Government may, by order, specifically exclude from the operation of all or any of the provisions contained in these rules.
