Section 8(i) in The Bar Council Of India Advocates Welfare Scheme, 1998
(i)An appeal in the prescribed form may be made to the Bar Council of India against the decision of the Advocates Welfare Committee within 30 days from the date of such order and shall be accompanied with the copy of the decision appealed against and shall be filed within 30 days of the receipts of the order, The decision of the Bar Council of India shall be final,
