Section 2 in Bihar State Minorities Commission Act, 1991
2. Definitions.
- In this Act, unless the context otherwise requires-(a)"Commission" means the Bihar State Minorities Commission, as constituted under Section 4 of the Act.(b)"Government" means Government of Bihar.(c)"Minorities" means the persons belonging to religious, and linguistic minorities residing in the State of Bihar to whom the Government has recognised as minorities.(d)"Prescribed" means prescribed by Rules made under this Act.(e)"Public Servant" means such person falling under the following clauses namely:-(i)any such person appointed to a Public Service or post in connection with the affairs of the State;(ii)any such person who is in service or draw pay of the following-(a)any Local Authority in the State which is notified in the Official Gazette;(b)any Board or Corporation established by or under the State Act and owned or controlled by the State Government.(c)any society registered under the Co-operative Societies Act, 1912 or Societies Registration Act, 1860 which is under to the control of the State Government and notified by the State Government in this behalf in the Official Gazette.(d)"State" means the State of Bihar.
