Section 2 in Bihar Municipal Empowered Standing Committee Conduct of Business Rules, 2010
2. In these Rules.
(a)"The Act" means Bihar Municipal Act, 2007;(b)"Chief Municipal Officer" means the Chief Municipal Officer of the Municipality as per provision of the Act, who shall have overall control over officers and employees of the Municipalities.(c)"Committee" means the Empowered Standing Committee of the Municipality;(d)"Chairman" means the Chairman of the Committee who shall be the Chief Councillor or the person presiding over the meeting of the Committee in absence of the Chief Councillor;
