Section 2 in Bihar Public Service Commission (Conditions of Service) Regulations, 1960
2.
In these Regulations unless there is anything repugnant in the subject or context, -(a)"The Commission" means the Public Service Commission for Bihar;(b)"compensatory allowance" means an allowance granted in consideration of personal expenditure or loss of amenities or private practice necessitated by the special circumstances in which duty is performed. It includes a travelling allowance but does not include a sumptuary allowance or the grant of a free passage by sea to or from any place outside India;(c)"Governor" means the Governor of Bihar;(d)"Member" means a Member of the Commission and includes the Chairman;(e)"Service Member" means a person who, before his appointment as Member, was in the service of the Government of India or of a State in India, irrespective of whether he joins as Member before or after his retirement from such service;(f)"Parent Service" means, in relation to a Service Member, the Service under the Government in which he was employed before his appointment as such Member; and(g)"service pension" means the pension granted", to a Service Member, under the Rules of the parent Service and signifies the gross amount of such pension prior to commutation, and includes the pension equivalent of service gratuity.
