Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(k) in Patna High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1997

(k)'Officer' means officer appointed from the staff of the Court and includes officers on deputation.
(i)'Staff' means employees of Class III and Class IV.