Section 2 in Bihar Government Servant's Conduct Rules, 1976
2. Definitions.
(a)In these Rules unless the context otherwise requires, "Government" means-(i)in the case of a Government servant whose services have been placed at the disposal of the Government of India, the Government of India;(ii)in the case of a Government servant whose services have been placed at the disposal of the Government of another State, the Government of that State;(iii)in all other cases the Government of Bihar,(b)"Government servant" means any person appointed to serve in connection with the affairs of the State, in respect of whom the Governor of Bihar is empowered to make Rules under Article 309 of the Constitution of India, whether for the time being such person is serving in connection with the affairs of the Government of India or of any State, or is on leave.Explanation.-A Government servant whose services are placed at the disposal of a company, corporation or a local authority by the Government shall, for the purpose of these Rules be deemed to be a Government servant serving under the Government notwithstanding that his salary is drawn from sources other than the Consolidated Fund of the State.(c)"Member of family" in relation to Government servant includes-(1)The wife or husband as the case may be, of the Government servant, whether residing with the Government servant or not but does not include a wife or husband, as the case may be, separated from the Government servant by a decree/order of a competent court.(2)Son or daughter or step-son or step-daughter of Government servant and wholly dependent on him, but does not include a child or step child who is no longer dependent on the Government servant or of whose custody the Government servant has been deprived by or under any law.(3)Any other person related, whether by blood or marriage, to the Government servant's wife or husband, and wholly dependent on the Government servant.(d)"Prescribed authority" means-(1)In respect of Gazetted Government servants, the Departments of Government on whose cadre or establishment they are borne.(2)In respect of Government servants holding class III posts, the appointing authority.(3)In respect of Government servants holding class IV posts, head of establishment on which he is borne.(4)In respect of a Government servant on foreign service or on deputation, the parent department or office, as the case may be, on the cadre or establishment of which such a Government servant is borne.
