Section 2 in The Bihar State Commission for Backward Classes Act, 1993
2. Definitions.
- In this Act, unless the context otherwise requires:(a)"Backward Classes" means, such Backward Classes other than the Scheduled Castes and the Scheduled Tribes specified or to be specified in the Schedule appended to Bihar Act 3 of 1992;(b)"Commission" means the State Commission for Backward Classes constituted under Section 3;(c)"Lists" means lists prepared by the State Government from time to time for purpose of making provision for the reservation of appointments or posts in favour of Backward Classes of citizens which, in the opinion of the Government, are not adequately represented in the services under the State Government and any local or other authority within the State or under the control of the State Government:(d)"Member" means a Member of the Commission and includes the Chairperson;(e)"Prescribed" means prescribed by rules made under this Act.
