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State of Bihar - Section

Section 2 in Bihar Outstanding Sportsperson Appointment Rules, 2014

2. Definitions.

- In these rules unless the context otherwise requires:-
(i)'Rule 'Appointing Authority' s' means the Bihar Outstanding Sportsperson Appointment Rules, 2014;
(ii)'Government' means the Government of Bihar;
(iii)'Year' means the financial year i.e. from 1st April to 31st March of next year;
(iv)'Appointing Authority' means Appointing authority as defined in the concerned Service/Cadre Rules;
(v)'Selected sports discipline' means Sports discipline of the sports competition as described in the schedule 1. Time to time, necessary amendments in the said sports disciplines may be done by the State Government on the recommendation of Arts, Culture and Youth department of Bihar, Patna;
(vi)'Competition' means competitions described in schedule 1. Time to time, necessary amendments may be done in the said list by the State Government;
(vii)'Personal Competition' means such competitions in which the achievement has been due to the personal efforts;
(viii)'Team Competition' means such competition in which achievement has been due to efforts of more than one sportsperson as a sports team;
(ix)'Representation of State' means the sportsperson representing the state of Bihar.
(x)'Representation of Universities' means sportsperson representing the recognised university recognized in the State of Bihar.