Section 1(b) in The Bihar Civil Service (Executive Branch) and the Bihar Junior Civil Service (Recruitment) Rules, 1951
(b)Definitions. - In these rules, unless there is anything repugnant in the subject or context-(i)"Commission" means the Bihar Public Service Commission;(ii)"Government" means the Government of Bihar;(iii)"Governor" means the Governor of Bihar;(iv)"Scheduled Castes" means the castes specified in Part II of the Constitution (Scheduled Castes) Order, 1950; and(v)"Scheduled Tribes" means the tribes specified in Part II of the Constitution (Scheduled Tribes) Order, 1950.
