Section 3 in Bihar Civil Court Staff (Class III and Class IV) Rules, 1992
3. Definitions.
(a)"Appointment Committee" means the Committee constituted under Rule 26 of these Rules;(b)"Co-ordination Committee" means a Committee constituted under Rule 11 of these Rules:(c)"District Judge" means the District Judge in charge of the Judgeship whether comprising of one or more districts including the Judicial Commissioner, Ranchi;(d)"Employee" means an employee of Class III or Class IV as specified in Rule 6 hereinafter;(e)"High Court" means the High Court of Judicature at Patna;(f)"Selection Committee" means the Committee constituted under Rule 10 of these Rules;(g)"Services" means Class III and Class IV employees of the Subordinate Courts;(h)"Standing Committee" means the Standing Committee of the High Court constituted under Chapter I of the Patna High Court Rules.
