(1)a State Bar Council shall refer every application for admission as an advocate to its enrolment committee, and subject to the provisions of sub-sections (2) and (3) [and to any direction that may be given in writing by the State Bar Council in this behalf] [ Inserted by Act 21 of 1964, Section 14.], such committee shall dispose of the application in the prescribed manner:[Provided that the Bar Council of India may, if satisfied, either on a reference made to it in this behalf or otherwise, that any person has got his name entered on the roll of advocates by misrepresentation as to an essential fact or by fraud or undue influence, remove the name of such person from the roll of advocates after giving him an opportunity of being heard.] [ Inserted by Act 21 of 1964, Section 14.]
