(2)All proceedings before a disciplinary committee of a Bar Council shall be deemed to be judicial proceedings within the meaning of sections 193 and 228 of the Indian Penal Code (45 of 1860), and every such disciplinary committee shall be deemed to be a Civil Court for the purposes of sections 480, 482 and 485 of the [Code of Criminal Procedure, 1898 (5 of 1898).] [.21 Now see the Code of Criminal Procedure, 1973 (2 of 1974), Sections 345(1), 346 and 349.]
