Section 2 in Bihar Judicial Officer's Conduct Rules, 2017
2. Definitions.
- In these rules unless the context otherwise requires means -(a)"Government"(i)in the case of a Judicial Officer whose services have been placed at the disposal of the Government of India, the Government of India:(ii)in the case of a Judicial Officer whose service have been placed at the disposal of the Government of another State, the Government of that state;(iii)in all other cases the Government of Bihar.(b)High Court means the High Court of Judicature at Patna.(c)"Judicial Officer" means any person appointed to serve as judicial officer in respect of whom the Governor of Bihar is empowered to make rules under Article 309 of the Constitution of India, whether for the time being such persons is serving in connection with the affairs of the Government of India or any State or High Court or is on leave.(d)"Member of family" in relation to Judicial Officer includes-(1)The wife or husband as the case may be of the Judicial Officer whether residing with the Judicial Officer or not but does not include a wife or husband, as the case may be, separated from the Judicial Officer by a decree/order of a competent court.(2)Son or daughter or step-son or step-daughter of Judicial Officer and wholly dependent on him, but does not include a child or step child who is no longer dependent on the Judicial Officer or of whose custody the Judicial Officer has been deprived by or under any law.(3)Any other person related, whether by blood or marriage, to the Judicial Officer's wife or husband, and wholly dependent on the Judicial Officer.
