Section 2 in Rules for the Departmental Examination of Senior District Prosecutors, Bihar
2. Definitions.
- In these Rules, unless there is anything repugnant in the subject or context,-(a)"Government" means the Government of Bihar,(b)"Departmental Examination" means the departmental examination prescribed under Rule 4 of these Rules,(c)"Committee" means the Central Examination Committee constituted under Rule 3 of the Rules for the Departmental Examination of Gazetted Officers published with Notification No. V/DE-109/61-A- 13559, dated the 10th October 1961,(d)"Appendix" means an appendix to these Rules, and(e)"Officer" means a Senior District Prosecutor.
