Section 1 in Bihar Civil Service (Judicial Branch) (Recruitment) Rules, 1955
1.
(a)Short title and commencement. - These rules may be called the Bihar Civil Service (Judicial Branch) (Recruitment) Rules, 1955 and shall take effect from the date of this notification.[Note :- These rules are framed under Article 234 of the Constitution of India dated 22.8.1955.](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 Sub-ordinate Judges and Munshifs.
