Section 2(f) in Bihar Government Servants (Classification, Control & Appeal) Rules, 2005
(f)'Appointing authority' in relation to a Government servant means the authority-(i)who is empowered to make appointments to the Service of which the government servant is for the time being a member, or(ii)who is empowered to make appointments to the post which the Government Servant for the time being holds, or(iii)who has appointed the Government Servant to such Service, grade or post, as the case may be, or(iv)where the Government Servant having been a permanent member of any other Service or having substantively held any other permanent post, has been in continuous employment of the Government, such authority who appointed him to that Service or to any grade in that Service or to that Post,
