Section 2 in Bihar Anti Terrorist Squad Rules, 2014
2. Definitions.
- In these rules, unless otherwise required in any other text,i. "State Government" means the State Government of Bihar;ii. "ATS" or "Squad" means the Anti Terrorist Squad;iii. "Headquarters" means the Headquarters of the Anti Terrorist Squad, Bihar;iv. "Director General" means the Director General of Police, Bihar;v. "Inspector General" means the Inspector General of Anti Terrorist Squad;vi. "Unit" means a unit, branch, division, cadre, etc. under the Bihar Police;vii. "Agency" means a department, institution, organization, etc. of other State Governments or the Central Government or International Organizations;viii. "Coordination" means such functions whereby an effective relationship is built up through cooperation or synchronization and integration of professional activities;ix. "Cell" means a functional division under the Anti Terrorist Squad, Headquarters;x. "Division" means the territorial division under the set-up of Anti Terrorist Squad;xi. "Police Act" means the Bihar Police Act, 2007;xii. "Police Manual" means the Bihar Police Manual, 1978;xiii. "Anti-national" means as implied in the Sec. 2(1)(d) of the Bihar Police Act, 2007;xiv. "Terrorist Activities" means the activities as defined under section 2(1)(g) of the Bihar Police Act, 2007 or under chapter-IV of the Unlawful Activities (Prevention) Act, 1967;xv. "Acts of terrorism" means terrorist activities or activities of anti- national elements threatening internal security;xvi. "Terrorist" means both the individual and the groups;xvii. "Counter terrorism measures" means both preemptive and post incident actions.xviii. "Source" means a variety of intelligence sources accessed, or deployed and securely managed by the ATS;xix. "Agent" means any confidential human source that is recruited and reviewed by the ATS;xx. "Data" means any information or professional facts duly retained in the computer system or stored as a hard copy/ audio-video recording, etc.;xxi. "Techniques" means systemic procedure or special method or application of technology or skills in using gadgets;xxii. "Expert" means the expert as defined under the section 45 of the Indian Evidence Act or expert of technique;xxiii. "Post" means the any of the posts created for the Anti Terrorist Squad, Bihar to which these rules apply;xxiv. "Personnel" means the person holding a regular post or working under an agreement/ contract in the ATS;xxv. "Supervisory Officers" means the IG, DIG, SP or Additional SPor DSP in-charge of a Division;xxvi. "Ministerial Staff" means the Section Officer, Assistant, Stenographer Clerk, Assistant accountant, etc. posted in the ATS;xxvii. "Technical Staff" means the Technical Officer, Senior Scientific Officer or Assistant Scientific Officer, Computer Programmer, Computer Date Entry Operator, Photographer posted in the ATS;xxviii. "Grade 4 Staff" means laboratory bearer, Dog Squad staff, cooks, water bearer, sweeper posted in the ATS;xxix. "Medical Staff" means the Medical Officer and pharmacist, compounders posted in the ATS;xxx. "Tactics" means specific operations to counter acts of terrorism or neutralize terrorists;xxxi. "Appendix" means the appendix to these Rules.
