(1)There shall be issued a certificate of enrolment in the prescribed form by the State Council to every person whose name is entered in the roll. Every person whose name is so entered in the roll shall notify any change of place of his permanent residence to the State Council within ninety days of such change.(2)Subject to the provisions of this Act and the rules made thereunder, after the appointed day, a person shall be qualified to be admitted as a law clerk on the roll, if he fulfils the following conditions:-(a)he is a citizen of India;(b)he has, on the date of application, completed the age of eighteen years, but has not exceeded the age of forty years;(c)he has passed the Madhyamik Examination of the Board of Secondary Education, West Bengal, or its equivalent examination;(d)he has completed a period of probation for one year under a law clerk acting as such for not less than five years in any court in West Bengal under a licence granted by a competent authority;(e)he fulfils such other conditions as may, on the recommendation of the State Council or otherwise, be specified by the State Government.(3)Notwithstanding anything contained in sub-section (2), any person, who has been a law clerk duly licensed under any law for the time being in force, may be admitted on the roll, if he makes, within one year from the appointed day, an application for such enrolment in accordance with the provisions of this Act, and pays to the State Council two hundred rupees as enrolment fee.
