- In the Act, unless the context otherwise requires-(i)'Act' means the Bihar Secretariat Service Act, 2007;(ii)'Secretariat Service' means the posts of Secretariat Assistants,Section Officers grade and the posts of Under-Secretary and Deputy-Secretary promoted from them and such other posts which may be included in this from time to time;(iii)'Attached Offices' means the attached offices as specified by the State Government;(iv)' Government' means the Personnel & Administrative Reforms Department of the State Government of Bihar;(v)' Grade' means the grade specified in section-4;(vi)' Appointing Authority' means Secretary, Personnel & Administrative Reforms Department in respect of Assistants and the Governor of Bihar in respect of higher grades or posts;(vii)' Appointed Day ' means the date of coming into effect of this Act;(viii)'Cadre Controlling Authority' in relation to any grade means the Department of Personnel and Administrative Reforms of the Government of Bihar for all purposes;(ix)'Direct recruit' means a person recruited on the basis of a competitive Examination held by the Bihar Staff Selection Commission;(x)' Rules' means the Rules made under section-19 of this Act.
