Section 2 in Bihar Police Sub-ordinate Services Commission Rules, 2017
2. Definition.
- In these Rules, unless otherwise requires in the context -(i)"State Government" means the State Government of Bihar;(ii)"Department" means the Home Department (Police Branch);(iii)"Act" means the Bihar Police Sub-ordinate Services Commission Act, 2016 (Bihar Act No- 16);(iv)"Commission" means the Bihar Police Sub-ordinate Services Commission and it includes its Chairman and all the other Members:Provided that in case of absence of any Member on leave or otherwise, the Commission shall be deemed to be constituted comprising of the Chairman and rest members;(v)"Chairman" means the Chairman of the Bihar Police Sub-ordinate Services Commission appointed by the State Government under section-3 of the Act;(vi)"Member" means a Member of the Bihar Police Sub-ordinate Services Commission appointed by the State Government, under section-3 of the Act;(vii)"Service and Cadre" means a service or a cadre in which for appointment, the recommendation of the Commission is required under section-8 of the Act;(viii)"Post" means any post to which for appointment, the recommendation of the Commission is required under section-8 of the Act;(ix)"Secretary" means the Secretary of the Commission appointed by the State Government and it includes the officer authorized by the Chairman to perform the function of the Secretary, in the absence of the Secretary.
