Section 2 in Bihar Employees' State Insurance Medical Service Rules, 1981
2. Definitions.
- In these Rules unless the context otherwise requires.-(a)"Commission" means the Bihar Public Service Commission;(b)"Government" means the State Government of Bihar;(c)"Governor" means the Governor of Bihar;(d)"Service" means the Bihar Employees' State Insurance Medical Service under the Employees' State Insurance Scheme;(e)"Scheduled Caste" means the castes specified in Part II of the Constitution (Scheduled Castes Modification) Order, 1956;(f)"Scheduled Tribe" means the tribes specified in Part II of the Constitution (Scheduled Tribes Modification) Order, 1956;(g)"Departmental Promotion Committee" means the Departmental Promotion Committee constituted in accordance with the provisions contained in Resolution no 22576, dated the 27th November 1976 issued by the Department of Personnel and Administration Reforms, as may be amended or modified from time to time.
