Section 2 in Departmental Examination of Assistant Public Prosecutors, Bihar Rules, 1986
2. Definition.
- It shall come into force from the date of its publication in the Bihar Gazette, in these rules, unless there is anything repugnant in the subject or context:-(a)"Government" means the Government of Bihar,(b)"Departmental Examination" means the departmental examination prescribed under rule 4 of these rules,(c)"Committee" means the Central Examination Committee constituted under Board of Revenue,(d)"Appendix" means an appendix to these rules, and(e)"Officer" means as Assistant Public Prosecutor.
