The Standing Committee shall have power, without reference to the Judges generally -(i)to dispose of all correspondence within its own Department urgent in its nature and not of general importance.(ii)to make recommendations for promotion of Subordinate Judges to the rank of Additional District and Sessions Judges and of the Additional District and Sessions Judges to the rank of District and Sessions Judges, and their initial posting on promotion or appointment;(iii)[ (a) to exercise the powers exercisable by the Court under the Code of Criminal Procedure, 1973; [Substituted by C. S. No. 8, dated 18.04.1975.](b)to make recommendations to the Government for the vesting of special powers under any special Act;](iv)[ [(a)] [Expression 'to pass orders... and' omitted by C.S. No. 97, dated 24.04.1991.] xxxx to pass orders of transfer of District and Sessions Judges and Additional District and Sessions Judges;](iv)[ (b) to pass orders of the transfer and posting of Subordinate Judges, with or without the powers of an Assistant Sessions Judge and Munsifs;] ['(iv) renumbered as ' iv(a) and iv(b) inserted by C.S. No. 100, dated 23.05.1996.](v)to make recommendations for the deputation of officers of Bihar Judicial Service or Superior Judicial Service to posts under the Government of India, Government of Bihar or other State Government or to Foreign Service;(vi)to issue orders regarding the promotion of Munsifs;(vii)[ to pass orders of suspension, initiation of departmental proceedings against members of the Superior Judicial Service and Subordinate Judicial Service, and consequential orders in the said proceedings other than that of dismissal from service;] [Substituted by C.S. No. 50 dated, 08.10.1982.](viii)to issue Circular Orders and General letters to the Subordinate Courts;(ix)to dispose of any matter which might have been dealt with by the Judge in charge of the Administrative Department, but which he has referred to the Committee for their opinion;(x)[ to make recommendation to the State Government for compulsory retirement of any Judicial Officer of any rank: [Inserted by C.S. No. 9, dated 18.04.1975.]Provided that notice of the decision of the Standing Committee shall be circulated to the Full Court within [ten days] from the date of the decision and if any member of Full Court desires, within [three weeks] [Substituted by C.S. No. 97, dated 24.04.1991.] of the decision, the matter to be discussed at a meeting of the Full Court then no action will be taken till the decision at such a meeting;] and(xi)to dispose of any matter referred to it by the Full Court which might have been dealt with by the Full Court.
