- In these Rules, unless there is anything repugnant in the subject or context -(a)"Commission" means the Public Service Commission for the State of Bihar;(b)"Inspector-General of Prisons" means the Inspector-General of Prisons for the State of Bihar;(c)"Direct recruitment" means recruitment made in accordance with the provisions of Part III of these Rules;(d)"Member of the Service" means a person appointed to a post in the Service under the provisions of these Rules whether in a substantive capacity or otherwise;(e)"Government" means the Government of Bihar,(f)"Service" means the Bihar Jail Service;(g)"Scheduled Tribes" means the Tribes specified in Part II of the Constitution (Scheduled Tribes) Order, 1950;(h)"Scheduled Caste" means the Caste specified in Part II of the Constitution (Scheduled Caste) Order, 1950; and(i)"the Governor" means the Governor of Bihar;
