Section 16 in The Bihar State Bar Council Advocates' (Welfare) Pension Scheme, 2008
16. Power to Make Rule.
- The Pension Committee may, with the prior approval of the Bar Council by notification in BBCJ and giving information to all concerned Advocates Associations, make this scheme modified or changed in the larger interest of the Advocates of the State in general and members of the Council Fund in particular in consonance with the aims and objects of this Scheme.
