Section 2 in Bihar Staff Selection Commission Rules, 2003
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 Staff Selection Commission Act, 2002 (Bihar Act No. 7 of 2002);(c)"Commission" means the Bihar Staff Selection Commission and it includes the Chairman and all other Members:Provided that in the case of absence of one or more Members on leave or otherwise, the Commission shall be deemed to be constituted comprising of the Chairman and at least one member;(d)"Chairman" means the Chairman of the Bihar Staff Selection Commission appointed by the State Government under section-3 of the Act;(e)"Member" means a member of the Bihar Staff Selection Commission appointed by the State Government under section-3 of the Act;(f)"Service and Cadre" means a service or a cadre in which for appointment the recommendation of the Commission is required under section 5 of the Act;(g)"Post" means any post to which for appointment, the recommendation of the Commission is required under section 5 of the Act;(h)"Secretary" means the Secretary of the Commission appointed by the State Government including the officer authorised by the Chairman to perform the function of the Secretary, in the absence of the Secretary on account of his being on leave or otherwise.
