Section 2 in Bihar Reservation in Vacancies of Posts and Services and in Admissions in the Educational Institutions (for Economically Weaker Sections) Act, 2019
2. Definitions.
- In this Act, unless the context otherwise requires -(a)"Appointing authority/competent authority" means in relation to services or posts in an establishment, an authority empowered to make appointment/a person who is responsible for admission in the case of educational institutions.(b)"Prescribed" means prescribed by rules made under this Act and published in the Official Gazette ;(c)"Establishment" means any office or departments of the state concerned with the appointment to the public service and post in connection with the affairs of the state and includes -(1)A local or statutory authorities constituted under any state Act for the time being enforce, or(2)a cooperative institution registered under the Bihar Co-operative society Act, 1935 (Act 6,1935) in which share is held by the State Government or which receives aid from the State Government in terms of loan, grant, subsidy etc. and(3)Universities and colleges affiliated to the universities primary, secondary and High Schools and also other educational institutions which are owned or aided by the State Government, and(4)an establishment in public sector.(d)"Establishment in public sector" means any industry, trade, business or occupations owned, controlled or managed by -(1)The State Government or any department of the State Government.(2)A Government Company as defined in section 617 of the Company Act 1956 (Act, 1 of the 1956) or a corporation established by or under a Central or State Act, in which not less than 51% of the paid-up share capital is held by the State Government.(e)"Economically Weaker Sections" means a person belonging to Economically Weaker Section as defined in the office Memorandum F. No. 36039/1/2019-Estt. (Res.) dated 19.01.2019 of D.O.P.T., Ministry of Personnel and Public Grievances and Pension, Government of India and as may be amended in future from time to time accordingly.(f)"Recruitment year" means the calendar year during which a recruitment/admission is actually to be made.(g)"Reservation" means reservation for Economically Weaker Sections in vacancies of posts and services in the State of Bihar and in the admissions in educational institutions.(h)"Merit list" means the list of candidates arranged in order of merit prepared according to the provisions of this Act and orders as may be applicable for making appointments or for admission in educational institutions.(i)"State" includes the Government, the Legislature and Judiciary of the State of Bihar and all local or other authorities and all type of Educational Institutions within the State or under the control of the State Government.
