48A. [ Power of revision. [ Inserted by Act 21 of 1964, Section 19.]
(1)The Bar Council of India may, at any time, call for the record of any proceeding under this Act which has been disposed of by a State Bar Council or a committee thereof, and from which no appeal lies, for the purpose of satisfying itself as to the legality or propriety of such disposal and may pass such orders in relation thereto as it may think fit.(2)No order which prejudicially affects any person shall be passed under this section without giving him a reasonable opportunity of being heard.]
