(2)Every such appeal shall be heard by the disciplinary committee of the Bar Council of India which may pass such order [(including an order varying the punishment awarded by the disciplinary committee of the State Bar Council)] [ Inserted by Act 60 of 1973, Section 28 (w.e.f. 31.1.1974).] thereon as it deems fit:[Provided that no order of the disciplinary committee of the State Bar Council shall be varied by the disciplinary committee of the Bar Council of India so as to prejudicially affect the person aggrieved without giving him reasonable opportunity of being heard.] [ Inserted by Act 60 of 1973, Section 28 (w.e.f. 31.1.1974).]
