Section 2 in The Bihar Civil Court Staff (Class III and Class IV) (Amendment) Rules, 2001
2. Definitions.
(a)"Appointment Committee" means the Committee constituted under Rule 5 (ii) of these Rules;(b)"District Judge" means the District Judge in charge of the Judgeship whether comprising of one or more Districts;(c)"Employee" means an employee of Class III and Class IV as specified in Rule 4, hereinafter;(d)"High Court" means the High Court of Judicature at Patna;(e)"Services" means Class III and Class IV employees of the Sub-ordinate Courts;(f)"Standing Committee" means the Standing Committee of the High Court constituted under chapter 1 of the Patna High Court Rules.
