Section 26 in The West Bengal Law Clerks Act, 1997
26. Order to be entered in roll.
(1)All orders passed by the Disciplinary Committee of the State Council or the Appellate Committee punishing a law clerk shall be entered against his name in the roll and communicated to the Licensing Authority and the advocate to whom he is attached or engaged:Provided that where the name of a law clerk is removed from the roll, his name shall be struck off the roll.(2)Where any law clerk is suspended or removed from practice, the certificate granted to him under section 9 in respect of his enrolment shall be recalled.
