Section 19 in The West Bengal Law Clerks Act, 1997
19. Conditions for acting as law clerk.
- The State Government may by rules provide for the conditions subject to which a law clerk may act as law clerk before any court, tribunal, or other authority or before any person legally authorised to take evidence or before the Registrar or the Sub-Registrar appointed under the Registration Act, 1908, or any other office.Explanation. - The right to act as law clerk shall not cease only because the State Government has not made any rules.
