Section 10 in The Bar Council of Bihar Rules, 1962
10.
In the event of the Enrolment Committee feeling any doubt or difficulty as to the eligibility of the person seeking admission or as to the interpretation of any of the provision of the Act, the rules, resolutions, directions or principles, it shall refer the application to the Bar Council for clarification of such doubt, difficulty or such question and shall finally dispose of the application in the light of the ruling and/or directions given by the Bar Council in this behalf.
