Section 29 in Bar Council of Uttarakhand Nainital Amendment Rules, 2014
29. Disciplinary Committee. - There shall be disciplinary committees five in numbers each of which shall consist of three persons, of whom two shall be persons elected by the Council from amongst its members and the other one shall be person co-opted by the council from amongst advocates who possesses the qualification, specified in the proviso to sub-section (2) of Section 3 of the Advocates Act, 1961. The senior most member of the disciplinary committees so elected, shall chair the meeting of the disciplinary committee.
Provided - No such member shall be co-opted (sic co-opt) as a co-opted (sic co-opted) member in any disciplinary committee against whom Section 35 of Advocates Act proceedings are pending/or punished previously and in case any disciplinary proceedings comes in to the motion against him them such member shall be disqualified to be a member of the Committee.The Disciplinary Committee shall meet at any place which may be nearest to the place of the residence of at least 2 member of the committee:Provided. - If members of the committee wish to meet at any other place other than nearest of two member's residence then they shall not be entitled for T.A.The evidence before the disciplinary committees shall be adduced on affidavits. However the committee may allow cross examination of the witness if there are sufficient reasons and genuine grounds for.The committee while trying a complaint u/s. 35 of Advocates Act, shall follow all other procedure as prescribed in the rules of the Bar Council of India.
