(1)The State Council shall prepare and maintain a roll of law clerks in which shall be entered the name and address of-(a)any person who on the appointed day, has been working, or had previously worked for at least five consecutive years, as an advocates clerk or licensed clerk under, and in accordance with, a licence or registration certificate granted by or under any rule, or order of a presiding officer, of a court or tribunal, and has been attached to any advocate or pleader:Provided that such person shall make an application for such enrolment in the prescribed form and shall deposit the prescribed fee within one year from the appointed day;(b)any other person who is admitted to be a law clerk on the roll on or after the appointed day:Provided that no person shall be enrolled as a law clerk unless he has paid, in respect of such enrolment, an enrolment fee of two hundred rupees to the State Council:Provided further that the State Council shall not entertain any application for enrolment unless the applicant produces a receipt showing payment of one hundred rupees as admission fee to the State Government and the original licence of law clerk granted according to law by a competent licensing authority.(2)Entries in the roll shall be in alphabetical order and shall be subject to any rule that may be made by the State Government in this behalf.
