(1)Where an order is made under this Chapter reprimanding or suspending an advocate, a record of the punishment shall be entered against his name(a)in the case of an advocate whose name is entered in a State roll, in that roll;[* * *] [ Cl.(b) omitted by Act 60 of 1973, Section 31 (w.e.f. 31.1.1974).]and where any order is made removing an advocate from practice, his name shall be struck off the State roll [* * *] [ The words " or the common roll, as the case may be" omitted by Act 60 of 1973, Section 31 (w.e.f. 31.1.1974).].
