Section 3(2) in Haryana Aided Schools (Special Pension and Contributory Provident Fund) Rules, 2001
(2)These rules shall not apply to :-(i)the employees appointed on part-time basis against aided sanctioned posts;(ii)the employees appointed against the posts not sanctioned by the Government;(iii)the employees who retired from the sanctioned posts before the 11th day of May, 1998 and the employee who attained the age of superannuation before the said date except those who have been re-employed by the Department after the age of superannuation on sanctioned posts; and(iv)the employees employed on a leave-gaup arrangement or on ad hoc basis or on contractual basis.
