Section 1(b) in The Bihar Civil Service (Judicial Branch) (Recruitment) Rules, 1955
(b)Definitions. - In these rules, unless, there is anything repugnant in the subject or context,-(i)'Commission' means the Bihar Public Service Commission;(ii)'Government' means the Government of Bihar;(iii)'Governor' means the Governor of Bihar;(iv)'High Court' means the High Court of Judicature at Patna;(v)'Scheduled Castes, means the castes specified in Part II of the Constitution (Scheduled Castes) Order, 1950;(vi)'Scheduled Tribes' means the tribes specified in Part II of the Constitution (Scheduled Tribes) Order, 1950; and(vii)'Service' means the Bihar Civil Service (Judicial Branch), which includes posts of [Civil Judge (Senior Division) and Civil Judge (Junior Division)] [Substituted for the word 'Subordinate Judges' Civil Judge (Senior Division) and for 'Munsif' Civil Judge (Junior Division) vide Section 3 Amendment Rules, 2005.].
