Section 2 in Bihar District Ayush Medical/State Ayush Medical Service (Appointment on Regular/Contract basis and service conditions) Rules, 2010
2. Definitions.
- In these Rules, unless the context otherwise requires . -(a)"State Health Society/District Health Society" means a Society constituted under the Societies Registration Act as per guidelines of the National Rural Health Mission.(b)"Government" means Government of Bihar;(c)"Department" means Health Department;(d)"Commission" means Bihar Public Service Commission ;(e)"Specialist Doctors" means a doctor who has obtained Post graduate Degree as M.D/ M.S or equivalent or Higher Degree from a recognized Ayush sector teaching institution and that degree must be recognized by the Central Indigenous Medical Council/Central Council of Homoeopathic;(f)"Ayush" means Ayurved, Yoga & Naturopathy, Unani, Siddha and Homoeopathic Systems of treatment;(g)"Directorate" means Ayush directorate under the Health Department;(h)"Cadre" means a part of services as Separate unit;(i)"Seniority" means the Cadre seniority in basic grade. Upper post of basic grade of the cadre of Ayush sector shall be Higher posts of the cadre;
