Section 4 in Patna High Court Establishment (Appointment) Rules, 1997
4. Definitions.
- Unless there is anything repugnant in the subject or context in the Rules -(a)"Board" means any recognised institution conducting examinations upto intermediate standards or awarding diplomas as may be declared by the Chief Justice to be so recognised for the purpose of these Rules;(b)"Cadre" means the strength of the service or part of a service sanctioned as a separate unit as shown in Schedule;(c)"Chief Justice" means the Chief Justice of High Court of Judicature at Patna;(d)"Establishment" means the establishment of the office of the High Court at Patna and Ranchi Bench;(e)"Ex-cadre Posts" means posts described as such in the Schedule.(f)"Governor" means the Governor of the State of Bihar;(g)"Grade" means the scale of pay in which a person is working but does not include time bound promotion for the purpose of seniority;(h)"High Court" means the High Court of Judicature at Patna;(i)"Officer" means officer appointed from the staff of the High Court and includes officers on deputation;(j)"prescribed" means prescribed by these Rules;(k)"Recognised University" means any University incorporated by law in India or any other University/Institution which is declared by the Chief Justice to be a recognised University for the purpose of these Rules;(l)"Schedule" means schedule of these Rules;(m)"State Government" means the Government of the State of Bihar.
