Section 11 in The Bar Council of Bihar Rules, 1962
11.
No matter determined by a resolution of the Bar Council shall be reopened or reconsidered within six months of the date of such resolution except on a motion of two-thirds of the members present and voting.If a question arises whether a particular motion involves a reopening or reconsideration of .any resolution passed within last six months, the Chairman shall decide the point and his decision shall be final.
