Section 2 in Bihar Staff Selection Commission Act, 2002
2. Definitions.
- In this Act, unless there is any thing repugnant to the subject or context, -(a)"Act" means Bihar Staff Selection Commission Act, 2002;(b)"State Government" means the Government of Bihar;(c)"Commission" means the Bihar Staff Selection Commission constituted under section-3 of the Act;(d)"Chairman" means the chairman of the Bihar Staff Selection Commission;(e)"Member" means the member of the Bihar Staff Selection Commission;(f)"Rules" means the Rules framed under this Act.
