(1)The disciplinary committee of a Bar Council shall have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908 (5 of 1908), in respect of the following matters, namely:(a)summoning and enforcing the attendance of any person and examining him on oath;(b)requiring discovery and production of any documents;(c)receiving evidence on affidavits;(d)requisitioning any public record or copies thereof from any Court or office;(e)issuing commissions for the examination of witnesses or documents; and(f)any other matter which may be prescribed:Provided that no such disciplinary committee shall have the right to require the attendance of(a)any presiding officer of a Court except with the previous sanction of the High Court to which such Court is subordinate;(b)any officer of a revenue Court except with the previous sanction of the State Government.
