(1)Any person aggrieved by an order of the disciplinary committee of a State Bar Council made [under section 35] [ Substituted by Act 21 of 1964, Section 18, for " under sub-section (3) of section 35." ] [or the Advocate-General of the State] [ Inserted by Act 60 of 1973, Section 27 (w.e.f. 31.1.1974).] may, within sixty days of the date of the communication of the order to him, prefer an appeal to the Bar Council of India.
