Section 2 in Bihar Technical Staff Selection Commission Rules, 2015
2. Definitions.
- In these Rules, unless there is anything repugnant in the subject or the context :(a)"State Government" means the State Government of Bihar ;(b)"Act" means the Bihar Technical Staff Selection Commission Act, 2014 (Bihar Act No-13/2014)(c)" Commission" means the Bihar Technical Staff Selection Commission and it includes the Chairman and all other Members ;Provided that in case of absence of any Member on leave or otherwise, the Commission shall be deemed to be constituted comprising of the Chairman and rest members ;(d)" Chairman" means the Chairman of the Bihar Technical Staff Selection Commission appointed by the State Government under section-3 of the Act ;(e)" Member" means a member of the Bihar Technical Staff Selection Commission appointed by the State Government under section-3 of the Act;(f)"Service and Cadre" means a service or a cadre for appointment in which, the recommendation of the Commission is required under section-8 of the Act;(g)"Post" means any post for appointment, to which the recommendation of the Commission is required under section-8 of the Act;(h)"Secretary" means the Secretary of the Commission appointed by the State Government and it includes the officer authorized by the Chairman to perform the function of the Secretary, in the absence of the Secretary.
