(2)Notwithstanding anything contained in this Chapter, the disciplinary committee of the Bar Council of India may, [either of its own motion or on a report by any State Bar Council or on an application made to it by any person interested] [ Substituted by Act 60 of 1973, Section 25, for " of its own motion" (w.e.f. 31.1.1974).], withdraw for inquiry before itself any proceedings for disciplinary action against any advocate pending before the disciplinary committee of any State Bar Council and dispose of the same.
