Section 4(1) in The West Bengal Law Clerks Act, 1997
(1)The functions of the State Council shall be-(a)to admit persons as law clerks on the roll;(b)to prepare and maintain the roll;(c)to issue enrolment certificates;(d)to entertain and determine cases of misconduct against law clerks on the roll;(e)to safeguard the rights, privileges and interests of law clerks on the roll;(f)to organise, conduct and manage training, as may be prescribed, for admitting persons as law clerks on the roll and to promote, encourage and organise refresher courses;(g)to manage and invest the funds of the State Council;(h)to provide for the election of its members;(i)to lay down the standards of professional conduct;(j)to lay down the procedure to be followed by its disciplinary committee;(k)to promote and support law reforms relating to the profession of law clerks;(l)to conduct seminar, and to organise talks, on the profession of law clerks and on legal topics and to publish journals;(m)to publish periodicals and papers of interest to law clerks;(n)to do all acts to provide aid for the welfare of all or any specified category or group of law clerks;(o)to perform all other functions conferred by or under this Act;(p)to do all other things necessary for discharging the aforesaid functions.
