- These rules shall apply to persons appointed to the Secretariat Staff of the Rajasthan Legislative Assembly, but shall not apply to -(a)person not in whole-time employment;(b)person paid out of contingencies;(c)person employed on contract;(d)Government servant who after his retirement, whether on attaining the age of superannuation or otherwise, was re-employed and was in service on or after 1.9.2006;(e)person employed on work charged basis; and(f)person who may be specifically excluded wholly or in part by the Governor from the operation of these rules.
