2. In this Act, unless the context otherwise requires,-
(i)“Act” means the Bihar Special Armed Police Act, 2021.(ii)“Active service” in relation to a person subject to this Act, means any duty assigned to or engaged in by a Special Armed Police officer against hostile groups or other persons in the field and includes any period during which such Special Armed Police Officer is deputed to deal with any dangerous criminal or any actual or apprehended breach of the peace and any period, the engagement during which, is specified to be an active service by an order of any superior officer in this behalf.(iii)“Deputy Commandant” shall be “Second-in-Command” to the Commandant of the Battalion and means a person appointed by the Government to be Deputy Commandant of the Special Armed Police.(iv)"Battalion" means a unit of the Bihar Special Armed Police constituted as a battalion by the Government.(v)“Commandant” means a person appointed by the Government to be a Commandant of the Special Armed Police Battalion and includes a Superintendent of Police in charge of the district.(vi)“Government” means State Government of Bihar.(vii)“Notification” means notification published in the official gazette of the Government.(viii)"Prescribed" means prescribed by rules framed by the Government under this Act;(ix)“Senior officer” shall mean any police officer appointed to the Special Armed Police under section 4 of the Act.(x)“Special Armed Police Officer” means a person appointed, under this Act, who has signed the statement in Schedule II to this Act, in accordance with the provisions of this Act and belongs to any of the category of police officers mentioned in schedule III of this Act and any other officer as may be notified.(xi)“Specified Establishment” means any industrial or commercial undertaking in public or private sector; vital installation such as airport, metro rail, power plant, place of historical and cultural importance, and any other place, installation or activity as may be notified by theGovernment from time to time.(xii)“Superior Officer” means in relation to an officer of the Special Armed Police, any officer of a rank which as prescribed is higher than that of such officer.(xiii)The words and expressions, “reason to believe”, “criminal force”, “assault”, “fraudulently” and “voluntarily causing hurt” have the meanings as assigned to them in the Indian Penal code, 1860 (XLV of 1860).
