Advocates Act, 1961

44. Review of orders by disciplinary committee-

The disciplinary committee of a Bar Council may of its own motion or otherwise review any order [ (Note:- Ins. by Act 60 of 1973, sec.34)  within sixty days of the date of that order] passed by it under this Chapter.

Provided that no such order of review of the disciplinary committee of a State Bar Council shall have effect unless it has been approved by the Bar Council of India.