Section 48 — Indemnity against legal proceedings.―No suit or other legal proceeding shall lie against any Bar Council or any committe

Indemnity against legal proceedings.―No suit or other legal proceeding shall lie against any Bar Council or any committee thereof or a member of a Bar Council 2[or any committee thereof] for any act in good faith done or intended to be done in pursuance of the provisions of this Act or of any rules made thereunder. 3[48A. Power of revision.―(1) The Bar Council of India may, at any time, call for the record of any proceeding under this Act which has been disposed of by a State Bar Council or a committee thereof, and from which no appeal lies, for the purpose of satisfying itself as to the legality or propriety of such disposal and may pass such orders in relation thereto as it may think fit. (2) No order which prejudicially affects any person shall be passed under this section without giving him a reasonable opportunity of being heard. 4[48AA. Review.―The Bar Council of India or any of its committees, other than its disciplinary committee, may of its own motion or otherwise review any order, within sixty days of the date of that order, passed by it under this Act.]

Official Hindi (PDF) ↗

‹ Prev All sections Next ›