(2)On the constitution of the Special Committee and until the State Bar Council is constituted(a)all properties and assets vesting in the State Bar Council shall vest in the Special Committee;(b)all rights, liabilities and obligations of the State Bar Council, whether arising out of any contract or otherwise, shall be the rights, liabilities and obligations of the Special Committee;(c)all proceedings pending before the State Bar Council in respect of any disciplinary matter or otherwise, shall stand transferred to the Special Committee.
