- In these Rules , unless the context otherwise requires:-(a)'Government' means the Bihar Government;(b)'Appointing Authority' means Inspector General, Prison and Correctional Services, Bihar;(c)'Department' means Home Department as described in Rules of Executive Business;(d)'Inspectorate of Prison and Correctional Services' means office of the Inspector General, Prison and Correctional Services, Bihar;(e)'Examination Agency' means Central Selection Board (Police Recruitment) or any other Agency selected by the Home Department;(f)'Cadre Promotion' means promotion given in the cadre of warder to the post of Head Warder and Chief Head Warder on the basis of seniority- cum-merit and on the basis of specified percentage, as fixed by the Government from time to time and as mentioned in these Rules at proper place;(g)All words and expressions used in these Rules and not defined therein but defined in the Act/Bihar Jail Manual shall respectively have the same meaning as one assigned to them.
