Section 2(1) in Rajasthan Civil Services (Medical Attendance) Rules, 1970
(1)These Rules shall apply to :-(i)All Government servants (including probationers) whose conditions of service are regulated or deemed to be regulated by the Rajasthan Service Rules, when they are on duty or on leave (including leave preparatory to retirement) in the Rajasthan, or in any State or Union Territory of India, or while under suspension;(ii)re-employed persons;(iii)all Government servants on foreign service or on deputation from Central/other State Governments and vice versa unless anything otherwise is provided in the terms of deputation.(iv)retired Government servants "including retired members of the All India Services belonging to the Rajasthan Cadre" to the extent indicated in Rule 11 of these rules: and(v)[Retired Judges of the Rajasthan High Court to the extent indicated in Rule 11 of these rules] [Inserted vide F. D. Notification No. F. 12 (2) FD (Gr. 2)\78 dated 8-1-1981 [1-1-1981].].
