Section 2 in Bihar Public Service Commission (Limitation of Functions) Regulations, 1957
2.
In these Regulations, unless there is anything repugnant in the subject or context: -(a)"the Constitution" means the Constitution of India;(b)"the Commission" means the Public Service Commission for Bihar;(c)"Government" means the State Government of Bihar; and(d)"High Court" means the High Court of Judicature at Patna.
