Section 2 in Departmental Examination of Assistant Public Prosecutors, Bihar Rules, 1986
2. Definitions.
- It shall come into force from the date of its publication in the Bihar Gazette. In these rules, unless there is anything repugnant in the subject or context:-(a)"Government" means the Government of [Bihar] [This may now be read as 'Jharkhand'.].(b)"Departmental Examination" means the departmental examination prescribed under Rule 4 of these rules.(c)"Committee" means the Central Examination Committee constituted under Board of Revenue.(d)"Appendix" means an appendix to these rules, and(e)"Officer" means as Assistant Public Prosecutor.
