Section 2 in Bihar Vigilance Investigation Cadre Rules, 2012
2. Definitions.
- In these Rules, unless anything repugnant to the subject of context -(a)"Department" means the Vigilance Department;(b)"Government" means the State Government of Bihar;(c)"Governor" means the Governor of Bihar;(d)"Departmental Promotion committee" means the committee duly constituted by Government for departmental promotions;(e)"Member of the Cadre" means the person appointed and working on deputation in the Bihar Vigilance Cadre under the provisions of these Rules;(f)"Grade" means of grade listed in the Schedule-1;(g)"Appointing Authority" means Principal Secretary/Secretary, Vigilance Department in respect of Sub Inspector and the Governor of Bihar in respect of Deputy Superintendent of Police;(h)"Schedule" means the schedule appended to these Rules;(i)"Cadre" means the Bihar Vigilance Investigation Cadre, which shall be a cadre in uniform- holders and guided by the Bihar Police Manual.(j)"Vacancy within the year" means the vacancies accrued in a particular year due to creation of new posts, retirement, death, removal from service and dismissal in the cadre.
