Section 5(3) in The West Bengal Law Clerks Act, 1997
(3)The State Council may, for any of the purposes mentioned in subsection (1), raise funds from among the law clerks on the roll by providing for compulsory payment by each law clerk on the roll of a sum of money, not exceeding thirty rupees, annually:Provided that no part of the funds so raised shall be utilised for any purposes other than those mentioned in sub-section (1).
