(1)Where on receipt of a complaint or otherwise the Bar Council of India has reason to believe that any advocate [* * *] [ The words [on the common roll" omitted by Act 60 of 1973, Section 25 (w.e.f. 31.1.1974).] whose name is not entered on any State roll has been guilty of professional or other misconduct, it shall refer the case for disposal to its disciplinary committee.
