Section 15 in The West Bengal Law Clerks Act, 1997
15. Issue of licence.
(1)Every person who desires to be licensed to act as law clerk in any court, tribunal or other competent authority, shall apply in his own hand-writing to the Licensing Authority and submit the following documents with such application:-(a)document regarding educational qualifications,(b)document regarding age and date of birth,(c)certificate from an advocate recommending issue of licence in favour of him,(d)document regarding his permanent address and usual place of residence,(e)a character certificate from a responsible person, and(f)treasury challan showing deposit of fee of fifty rupees in favour of the State Government under the appropriate Head of Account.(2)After receiving the application with the documents mentioned in clauses (a) to (f) of sub-section (1), the Licensing Authority or any person appointed by it for the purpose shall scrutinize the application and the documents and, if necessary, make an enquiry about the bona fide of the application and the genuineness of the documents. If, on such serutiny and enquiry, the Licensing Authority or the person appointed by it is satisfied about the bona fide of the applicant and genuineness of the documents, the Licensing Authority or such person, as the case may be, shall issue a letter to the applicant to appear before it or him on a day to be mentioned in the letter for such test, both oral and written, as may be prescribed.(3)When the Licensing Authority is of the opinion that the applicant is a fit and proper person to be employed as a licensed law clerk, it shall enter his name in the register to be maintained for the purpose and issue to him a licence [in the Form set out in the Schedule to this Act] [Words substituted for the words 'in the prescribed form' by West Bengal Act 28 of 1997.]. The licence shall be non-transferable and shall be renewable every five years on payment of a renewal fee of fifty rupees. The fact of renewal of a licence shall be endorsed on the back of the form of the previous licence.(4)Each Licensing Authority shall, at the beginning of the year, send a copy of the register referred to in sub-section (3) and of all subsequent alterations and additions therein immediately after they are made, to the State Council and also to the other Licensing Authority, if any, at the same station, for information and for incorporation of the same in its register.(5)Every application of a law clerk for renewal of licence shall be supported by the following documents:-(i)a treasury challan showing deposit of renewal fee of fifty rupees;(ii)a certificate from an advocate to whom he is attached or engaged.
