Section 34 in The West Bengal Law Clerks Act, 1997
34. Removal of difficulties.
(1)If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by order published in the Official Gazette, make such provisions, not inconsistent with the provisions of this Act, as appear to it to be necessary or expedient for removing the difficulty:Provided that no such order shall be made after the expiry of a period of two years from the date of publication of this Act in the Official Gazette.(2)Any order made under sub-section (1) may have retrospective effect from a date not earlier than the date of commencement of this Act.[Scheudle] ['Schedule' inserted by West Bengal Act 28 of 1997.][See section 15(3).]Form of Licence under sub-section (3) of section 15 of the West Bengal Law Clerks Act, 1997 (West Bengal Act 6 of 1997)This is to authorise Shri/Shrimati ......................... son/daughter/wife of .............................. of village/town...................police station ........................ district ........................... now residing at.................................... to act as Licensed Law Clerk of Shri/Shrimati.............................Advocate/Lawyer during the......................Date:Licensing AuthorityTo be produced when required and for renewal.
