Section 2 in The Bihar Co-operative Service Rules, 1975
2. Definitions.
- In these Rules, unless there is anything repugnant in the subject or context:(i)"Appendix" means an appendix appended to these Rules;(ii)"Commission" means the Bihar Public Service Commission;(iii)"Co-operative" Institution means a society registered under Section 11 of the Co-operative Societies Act, 1935;(iv)"Government" means the Government of Bihar;(v)"Governor" means the Governor of Bihar;(vi)"Member of the Service" means a person appointed on a post in the service under the provisions of these Rules.(vii)"Registrar" means a person appointed by the State Government under Section 6 of the Bihar Co-operative Societies Act, 1935;(viii)"Scheduled Castes" means the castes specified in the Scheduled Castes and Scheduled Tribes Lists (Modification) Order 1966(s/c.?)(ix)"Scheduled Tribe" means the tribes specified in the Scheduled Castes and Scheduled Tribes Lists (Modification) order 1966(s/c.?)(x)"Service" means the Bihar Co-operative Service.
