- In this Act, unless the context otherwise requires:-(a)"Act" means Prevention of Corruption Act, 1988.(b)"authorised officer" means any serving officer belonging to Bihar Superior Judicial Service and who is or has been Session Judge/Additional Sessions Judge, nominated by the State Government with the concurrence of the High Court for the purpose of section 13;(c)"Code" means the Code of Criminal Procedure, 1973; (2 of 1974)(d)"Declaration" in relation to an offence, means a declaration made under section-5 in respect of such offence;(e)"Offence" means an offence of criminal misconduct which attracts application of Section-13(1)(e) of the Act either independently or in combination with any other provision of the Act or any of the provision of Indian Penal code. (49 of 1988)(f)"Special Court" means a Special Court established under section 3; and(g)Words and expressions used herein and not defined but defined in the Code or the Act shall have the meanings respectively assigned to them in the Code or the Act.
