Section 13(ii) in The Orissa Advocates' Welfare Fund Rules, 1981
(ii)Without prejudice to, the generality of the aforesaid provision, the Bar Council may at any time call for the record or records of the welfare committee or any sub-committee at any time and may by resolution cancel, alter, amend, modify or rectify any of the decisions or resolutions of the welfare committee or sub-committee and such decision of the Bar Council shall be implemented by the welfare committee or the sub-committee, as the case may be.
