Section 1(c) in Bihar District Sub-Registrar and Sub-Registrar Recruitment Rules, 1973
(c)Definitions. - In these rules, unless there is anything repugnant in the subject or context-(i)"Commission" means the Bihar Public Service Commission;(ii)"Governor" means the Governor of Bihar;(iii)"Government" means the Government of Bihar;(iv)"Scheduled Castes" and "Scheduled Tribes" means Castes and Tribes specified in Scheduled Castes and Scheduled Tribes Order, 1950;(v)"Services" includes post of Sub-Registrars, District Sub-Registrars and Inspectors of Registration Offices ;(vi)"Direct recruitment" means recruitment in the manner prescribed in rules in Part II;
