(1)The functions of the State Council shall be-(a)to admit persons as law clerks on the roll;(b)to prepare and maintain the roll;(c)to issue enrolment certificates;(d)to entertain and determine cases of misconduct against law clerks on the roll;(e)to safeguard the rights, privileges and interests of law clerks on the roll;(f)to organise, conduct and manage training, as may be prescribed, for admitting persons as law clerks on the roll and to promote, encourage and organise refresher courses;(g)to manage and invest the funds of the State Council;(h)to provide for the election of its members;(i)to lay down the standards of professional conduct;(j)to lay down the procedure to be followed by its disciplinary committee;(k)to promote and support law reforms relating to the profession of law clerks;(l)to conduct seminar, and to organise talks, on the profession of law clerks and on legal topics and to publish journals;(m)to publish periodicals and papers of interest to law clerks;(n)to do all acts to provide aid for the welfare of all or any specified category or group of law clerks;(o)to perform all other functions conferred by or under this Act;(p)to do all other things necessary for discharging the aforesaid functions.(2)The State Council shall constitute the following committees:-(a)one Executive Committee consisting of seven members to be elected by the members of the State Council from amongst themselves;(b)one Enrolment Committee consisting of five members of whom four shall be elected by the members of the State Council from amongst themselves and the other shall be an advocate elected by the members of the State Council;(c)one or more Disciplinary Committee, each consisting of three members, of whom two shall be elected by the members of the State Council from amongst themselves and the other shall be an advocate elected by the members of the State Council.(3)The State Council may constitute any other committee with the members from amongst its members as it may deem necessary for the purposes of carrying out the provisions of this Act:Provided that wherever an advocate is a member of any committee, in whatever name, he shall be the Chairman or the President of that committee.
