Section 14 in The Bar Council of Bihar Rules, 1962
14.
The Executive Committee shall be the Chief Executive body of the Bar Council and its powers and duties shall be-(i)to hold, control and administer the property and funds of the Bar Council;(ii)To determine the form, provide for the custody and regulate the use of the common seal of the Bar Council;(iii)To determine and regulate all matters concerning the Bar Council;(iv)To administer the funds placed at the disposal of the Bar Council for any specific purpose;(v)To appoint officers and staff of the Bar Council, define their duties and powers and determine all matters concerning their employment provided that the Chairman may take temporary appointments for a period up to one month;(vi)To arrange for supervision the training and examination of Articled Clerks;(vii)To determine after considering the recommendations of the Finance Committee, rates of emoluments of persons employed for instructing Articled Clerks by practical course lecturers or otherwise and of examiners or class of such examiners.(viii)To have powers to accept transfers of any moveable or immovable property for the purpose of the Bar Council, and(ix)To exercise such other powers and perform such other duties as may be conferred or imposed on it by the Bar Council in consonance with the Advocates Act, 1961.The Enrolment Committee
