- In these Rules, unless the context otherwise requires: -(a)'Act' means the Family Courts Act, 1984;(b)'Citizen of India' means such person, who is or is deemed to be a Citizen of India; under part 2 of the Constitution of India.(c)'Governor' means the Governor of Bihar.(d)'Government' means the State Government of Bihar(e)'High Court' means the Patna High Court, Patna.(f)'Post' means the Post of Judge;(g)'Section' means the Section of the Family Courts Act, 1984;(h)Words and expressions used but not defined in these Rules will have the same meanings which are assigned to them in the Family Courts Act, 1984.
