Section 2 in The Bihar Finance Service Rules, 1953
2. Definitions.
- In these Rules, unless there is anything repugnant in the subject or context,-(a)"Appendix" means an appendix appended to these Rules;(b)"Commission" means the Bihar Public Service Commission;(c)"Government" means the Government of Bihar;(d)"Governor" means the Governor of Bihar;(e)"Scheduled Castes" means the castes specified in Part II of the Constitution (Scheduled Castes) Order, 1950;(f)"Scheduled Tribes" means the tribes specified in Part II of the Constitution (Scheduled Tribes) Order, 1950;(g)"Member of the Service" means a person appointed in a substantive capacity to a post in the Service under the provisions of these Rules; and(h)"Service" means the Bihar Finance Service.
