Section 16 in The Bar Council of Bihar Rules, 1962
16.
(i)The Examination Committee shall consist of five members.(ii)The powers and duties of the Examination Committee shall be-(a)To consider and decide applications from Articled Clerks for permission to appear at the examination,(b)To refer applications to the Bar Council in cases of proposed refusal and to act in conformity with the decision of the Bar Council in that regard,(c)To conduct the examination and for that purpose to,-(i)appoint paper-setters, Examiners, Invigilators;(ii)hold examination;(iii)cause the examinations of papers to be completed within specified time.(iv)Secure declarations of the results by the Bar Council.(v)Publish the result; and(vi)Do such other acts as may be necessary for the said purpose.(d)Perform such other functions as may from time to time be assigned to it by the Bar Council.
