Section 16 in The Maharashtra Advocates Welfare Fund Regulations, 1983
16. Exercise of appellate powers by Bar Council.
(1)The Bar Council may appoint an Appellate Committee of its members for exercise of appellate powers in respect of appeals under section 22. For facilitating early disposal of the appeals, the Bar Council shall select the members of the Committee as it deems fit and such Committee shall consist of not less than 3 members. The decision of the Committee shall be the decision of the Bar Council. The Appellate Committee may decide matters either unanimously or by majority. No appeal shall be heard by the Appellate Committee unless at least two members of such Committee are present for hearing.(2)The Appellate Committee shall fix a date and place for the hearing of the appeal and may, from time to time, adjourn the hearing.(3)The Appellate Committee may -(a)before disposing of an appeal, make such further enquiry from the parties concerned or otherwise as it thinks fit. In case the Appellate Committee decides to hold any further enquiry in the matter, relevant material to be used for the purposes of the appeal shall be brought to the notice of the parties concerned with a view to giving them fair opportunity to make their submissions before the Appellate Committee in this behalf;(b)pass interim orders including order of stay and issue such other interim directions as may be deemed just and proper;(c)while disposing of an appeal, pass such orders as it thinks fit including an order of remand to the Trustee Committee with or without specific directions regarding disposal of the proceeding on remand;(d)a copy of every order passed on appeal, certified as true and correct by the Secretary, shall be communicated to the Appellant and the Trustee Committee. Additional certified copy of order, however, may be supplied on application being filed along with requisite fee.
