(3)The disciplinary committee of a State Bar Council after giving the advocate concerned and the Advocate-General an opportunity of being heard, may make any of the following orders, namely:(a)dismiss the complaint or, where the proceedings were initiated at the instance of the State Bar Council, direct that the proceedings be filed;(b)reprimand the advocate;(c)suspend the advocate from practice for such period as it may deem fit;(d)remove the name of the advocate from the State roll of advocates.
