Section 32(b) in The Bar Council of Bihar Rules, 1962
(b)Shall.-(i)Attend the general meetings and the meeting of the committees;(ii)Keep Minutes of proceedings;(iii)Cause to be maintained complete and accurate accounts together with all receipts, vouchers and documents;(iv)Conduct all correspondence, excepting that with the High Court and the Government in matters other than formal, which shall be approved and signed by the Chairman, and supply information to the members;(v)Prepare the Annual Reports and Balance Sheets;(vi)Assign duties to the Ministerial Staff of the Bar Council and supervise their work;(vii)Receive and grant receipt for moneys on behalf of Bar Council;(viii)Be responsible for the proper custody and maintenance of the property of the Bar Council;(ix)Deposit the moneys received on behalf of the Bar Council into the Bank;(x)Call all ordinary general meetings and issue notice of all meetings and general meetings when necessary;(xi)Grant copies of documents on the records of cases and certify them to be true copies;(xii)Allow inspection of records in cases of inquiry; and(xiii)Act as the Polling Officer during the election to the Council and take such preliminary steps with regard thereto as he is and may be required to do under the Act and these rules.
