Section 14 in The West Bengal Law Clerks Act, 1997
14. Power to make rules.
(1)The State Government may make rules for carrying out the purposes of this chapter.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for-(a)the time within which and the form in which a law clerk shall express his intention for the entry of his name in the roll under section 8;(b)the form in which an application shall be made to the State Council for admission as a law clerk on the roll, and the manner in which such application shall be disposed of by the Enrolment Committee of the State Council;(c)the condition subject to which a person may be admitted as a law clerk on the roll;(d)the manner, including instalments, if any, in which the enrolment fee may be paid.
