Section 2 in Bihar Secondary Education Office Employees Appointment and Service Condition Rules, 2010
2.
In these Rules, unless there is anything repugnant in the subject or context. -(a)"State Government" means the Government of Bihar;(b)"Year" means calendar year;(c)"Cadre" means the cadre of the employees of the Bihar Secondary Education Office, described in Rule 4 of these Rules;(d)"Appointing Authority" means the Director (Secondary Education), Bihar;(e)"Head of the Department" means the Director (Secondary Education), Bihar;(f)"Bihar Secondary Education Board" means the Bihar Secondary Education Board established under the provisions of the Bihar Secondary Education Board Act, 1976 and dissolved Bihar Secondary Education Board;(g)"Bihar Secondary Education Office" means the converted office in the form of Bihar Secondary Education Office of the Bihar Secondary Education Board dissolved under the provisions of the Bihar Non-Government Secondary Schools (Taking over of Management and Control) Act 1981.Chapter - 2 Constitution of Cadre
