Section 46A(3) in The Competition Commission of India (General) Regulations, 2009
(3)In the event of the misconduct being committed by any Advocate, the Secretary, if so directed by the Commission, shall forward a complaint to this effect in writing to the Bar Council of the State of which the Advocate is member.Explanation. For the purposes of this Regulation, the term 'Misconduct' shall have the same meaning as assigned to it in explanation to sub-regulation 4 of Regulation 46.]
