Section 2 in The Bihar Civil Service (Judicial Branch) (Training and Departmental Examination), Rules, 1963
2. Definitions.
- In these Rules, unless there is anything repugnant in the subject or context,-(a)"Government" means the Government of Bihar;(b)"Probationer" means a Munsif on probation [and notwithstanding anything to the contrary contained in the Bihar Service Code] [Added by Notification No. GSR 106, dated 29.9.1972.], shall, for the purposes of these Rules, include a Munsif appointed on temporary basis;(c)"Departmental Examination" means the Departmental Examination prescribed under Rule 27;(d)"Central Examination Committee" means the committee constituted by Government under Rule 3 of the Rules for Departmental Examination of Gazetted Officers, 1961; and(e)"Officer" means an officer of the Bihar Civil Service (Judicial Branch).
