- In these Rules, unless the context otherwise requires:-(i)'State' means the State of Bihar;(ii)'State Government' means the Bihar State Government;(iii)'Commission' means the Bihar Public Service Commission;(iv)'Service' means the Bihar Jail Service prescribed under the Appendix-B of the Bihar Public Service Commission (work limitation) Regulation, 1957 by the Personnel and Administrative Reforms Department (presently General Administration Department) vide notification no. 1174 dated 20.01.1989;(v)'Appointing Authority' means Governor of Bihar;(vi)'Cadre Controlling Authority' means the Principal Secretary, Home Department, Bihar;(vii)'Direct Recruitment' means appointment on the basis of examination conducted by the Bihar Public Service Commission;(viii)'Appointment through Promotion' means appointment from the cadre of Deputy Superintendent on the basis of seniority-cum-merit;(ix)'Department' means Home Department as described in executive rules;(x)'Inspectorate of Prison and Correctional Services' means Office of Inspector General, Prison and Correctional Services, Bihar;(xi)'Examination' means Combined Competitive Examination for different State Services conducted annually by the Bihar Public Service Commission;(xii)'Prison Manual' means Bihar Prison Manual, 2012.
