Section 4A in The Bar Council of Bihar Rules, 1962
4A. [ [Rules 4A and 5(bb) adopted by Resolution No. 5(B) of State Bar Council Meeting dated 24.1.1971 and approved by BCI through Letter No. 632171 dated 14.3.71.]
A candidate seeking enrolment as an Advocate and coming from Universities or Law Colleges which have switched over to Hindi or regional language shall have to pass a preliminary examination in English conducted by the Bar Council.]
