Section 9(2) in The West Bengal Law Clerks Act, 1997
(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.
