Section 2 in The Bihar State Election Authority Act, 2008
2. Definitions.
(a)'State Election Authority' means the Authority as constituted under Section-3 of this Act.(b)'Co-operative Society' means Co-operative Society as defined under Bihar Co-operative Societies Act, 1935 and Co-operative Societies defined under Bihar Self Supporting Co-operative Societies Act, 1996 (Bihar Act 2,1997).(c)'Shiksha Samiti' means Shiksha Samiti by whatever name it is known for the various categories of government schools in the State of Bihar.(d)'State Government' means Government of Bihar.(e)'Registrar', Co-operative Society means Registrar as defined under Bihar Co-operative Societies Act, 1935 and Bihar Self Supporting Co-operative Societies Act, 1996.(f)'District Magistrate and Collector' means District Magistrate and Collector of a particular district so notified by the State Government.(g)'Sub-divisional Magistrate' means Sub-divisional Magistrate appointed and notified by the State Government for a particular sub-division.(h)'Commissioner' means Commissioner of a division appointed and notified by the State Government.(i)'Managing Committee' means Managing Committee as is required to be constituted for administering any Institution/Establishment/Body including Co-operative Society, by whatever name it may be known, required to be constituted under any Act, Rule, Order, Notification or Scheme of the State Government.
