Section 2 in Bihar Secretariat Service Rules, 2010
2. Definitions.
- In these rules, unless the context otherwise requires :-(i)'Act' means Bihar Secretariat Service Act, 2007 (Bihar Act 3, 2008).(ii)'Service' means Bihar Secretariat Service.(iii)'Appointing authority' means Secretary, Personnel and Administrative Reforms Department in respect of Assistants and Governor of Bihar in respect of all higher grades or posts.(iv)'Attached Offices' means attached offices as specified in Annexure-I.(v)'Annexure' means annexure attached to these rules.(vi)'Cadre Controlling Authority' means Personnel and Administrative Reforms Department of Government of Bihar in relation to any grade for all purposes.(vii)'Government' means the Personnel and Administrative Reforms Department of Government of Bihar.(viii)'Grade' means any grade specified in rule 4 of these rules.(ix)'Appointed day' means the date of coming into effect of the Act.(i.e.04.01.08).(x)'Direct Recruitment' means recruitment on the basis of competitive examination held by Bihar Staff Selection Commission.(xi)'Limited competitive examination' means a limited competitive examination held by Bihar Public Service Commission in accordance with the regulations made by cadre controlling authority for this purpose.(xii)Words or references used in these rules and not defined shall have the meaning respectively assigned to them in the Act.
