Section 2 in THE BIHAR CIVIL COURT OFFICERS AND STAFF (RECRUITMENT, PROMOTION, TRANSFER AND OTHER SERVICE CONDITIONS) RULES, 2022
2. DEFINITION.-In these Rules, unless the context otherwise requires,
(i)“Appellate Authority” means the Standing Committee of the High Court.(ii)“Appointment” means appointment on Group ‘B’ and Group ‘C’ posts, either by way of direct recruitment or limited examination or selection by way of promotion, and includes appointment on compassionate ground.(iii)“Appointing Authority” means the District Judge.(iv)“Appropriate Cases” means such cases which are specified by the Standing Committee.(v)“Cadre” means the strength of the service of officers and staff sanctioned as a separate unit.(vi)“Centralized Committee” means Centralized Selection & Appointment Committee constituted under Rule 6 (i) of these Rules and a Zonal Committee means the Committee constituted under Rules 6 (ii).(vii)“Chief Justice” means the Chief Justice of the Patna High Court.(viii)“Civil Court” means Civil/Criminal Courts subordinate to the Patna High Court.(ix)“Disciplinary Authority” means the Appointing Authority.(x)“District” means the Judicial District established by the Government in consultation with the Patna High court under the Code of Criminal Procedure, 1973 and the Bengal, Agra and Assam Civil Court Act, 1887.(xi)“District Judge” means the District and Sessions Judge of the concerned District.(xii)“Employee”means the category of officers and staff as fully described in(xiii)“Full Court” means the Full Court of the Patna High Court.(xiv)“Government” means the Government of Bihar.(xv)“High Court or Patna High Court” shall mean the High Court of Judicature at Patna.(xvi)“Officer” means the category of officials included in Group B of(xvii)“Prescribed” means prescribed by these Rules.(xviii)“Reviewing Authority” means the Standing Committee.(xix)“Schedule” means a schedule forming part of these Rules.(xx)“Skill Test” shall mean the test as prescribed by the Centralized Committee from time to time according to the nature of work.(xxi)“Staff” means the category of employees included in Group C of(xxii)“Staffing Pattern” shall mean all the posts included in Appendix ‘A’, ‘B’ and ‘C’ of Schedule B.(xxiii)“Standing Committee” means the Standing Committee of the High Court constituted under Chapter 1 of the Patna High Court Rules.
