The Administrative Tribunals Act, 1985
2. Act not to Apply to Certain Persons. -
The provisions of this Act shall not apply to -
(a) any member of the naval, military or air force or of any other armed forces of the Union;
(b) Omitted
(c) any officer or servant of the Supreme Court or any High Court or Courts subordinate thereto;
(d) any person appointed to the secretarial staff of either House of Parliament or to the secretarial staff of any State Legislature or a House thereof or, in the case of a Union territory having a Legislature, of that Legislature.
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