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.