Section 2 in Bihar industries Service Cadre Rules, 1987
2. Definitions.
- In these Rules, unless there is anything repugnant to the subject or context -(a)"Cadre" means the strength of the Service or a part of the Service sanctioned as a separate unit.(b)"Category" means classification of the posts in the cadre according to pay scale.(c)"Commission" means the Bihar Public Service Commission.(d)"Department" means the Department of Industries (Industrial Development Department and Small, Village and Cottage Industries Department).(e)"Departmental Promotion Committee" means the Departmental Promotion Committee constituted in accordance with the provisions contained in Resolution No. 22576, dated the 27th of November 1976 issued by the Department of Personnel and Administrative Reforms as may be amended or modified from time to time.(f)"Directorate" means the Directorate of Industries and shall include Directorate of Technical Development and the Directorate of Handloom and Sericulture and any other Directorate as and when created by the Government in the Department of Industries (Industrial Development and Small Scale, Village and Cottage Industries Department).(g)"Governor" means the Governor of Bihar.(h)"Government" means the Government of Bihar.(i)"Member of the Service" means a person appointed to the Bihar Industries Service under the provision of these Rules.(j)"Probationer" means an officer appointed on probation.(k)"Schedule" means a schedule appended to these Rules.(l)"Scheduled Caste" means the Caste specified in Part II of the Constitution (Scheduled Castes Modification) Order, 1950 as amended from time to time.(m)"Scheduled Tribe" means the tribes specified in Part II of the Constitution (Scheduled Tribes Modification) Order, 1950 as amended from time to time.(n)"Year" means a Calendar year.
