Section 2 in Patna High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1997
2. Definitions.
- In these Rules unless the context otherwise requires: -(a)'Board' means any recognised institution, conducting examinations up to intermediate standards or awarding diplomas as may be declared by the Chief Justice to be so recognised for the purpose of these Rules.(b)'Chief Justice' means the Chief Justice of High Court of Judicature at Patna.(c)'Citizen of India' means a person who is or is deemed to be citizen of India under Part II of the Constitution.(d)'Commission' means the Bihar Public Service Commission.(e)'Constitution' means the Constitution of India.(f)'Establishment' means the establishment of the office of the High Court of Judicature at Patna main seat and its Bench at Ranchi.(g)'Government' means the Central Government or State Government, as the case may be.(h)'Governor' means the Governor of the State of Bihar.(i)'Court' means the High Court of Judicature at Patna.(j)'Member of the Establishment' means a person appointed in accordance with these Rules or of Rules or orders in force prior to the commencement of these Rules.(k)'Officer' means officer appointed from the staff of the Court and includes officers on deputation.(i)'Staff' means employees of Class III and Class IV.(m)'Registrar General' means the Registrar General of the Court.(n)'Registrar (Inspection)'means the Registrar (Inspection) of the Court.(o)'Registrar(Establishment)'means the Registrar (Establishment) of the Court.(p)'Joint Registrar' means the Joint Registrar of the Court.(q)'Deputy Registrar' means the Deputy Registrar of the Court.(r)'University' means any University incorporated by law in India or any other University/Institution which is declared by the Chief Justice to be a University for the purpose of these Rules.(s)'Year of Recruitment' means the calendar year.
