Section 6(2) in The West Bengal Law Clerks Act, 1997
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for-(a)the election of members of the State Council by secret ballot, including the condition subject to which a person may exercise his right to vote by postal ballot, the preparation and revision of electoral rolls, and the manner in which the result of election shall be published;(b)the manner of election of Chairman, Vice-Chairman and General Secretary of the State Council;(c)the manner in which, and the authority by which doubts and disputes as to the validity of an election to the State Council or the election of Chairman, Vice-Chairman or General Secretary of the State Council shall be finally decided;(d)the filling of casual vacancy in the State Council or any Committee thereof;(e)the powers and duties of the Chairman, the Vice-Chairman and the General Secretary of the State Council and the members of various Committees thereof;(f)the constitution of one or more funds by the State Council for the purpose of carrying out the functions of the State Council under sub-section (1) of section 4;(g)the summoning and holding of meetings of the State Council, the conduct of business thereat, and the number of members necessary to constitute a quorum;(h)the constitution and functions of any committee of the State Council and the term of office of the members of any such committee;(i)the summoning and holding of meetings of a committee of the State Council, the conduct of business of any such committee, and the number of members necessary to constitute a quorum;(j)the qualifications and the conditions of service of the employees of the State Council;(k)the appointment of auditors, and audit of the accounts of the State Council;(l)the maintenance of books of account and other books by the State Council;(m)the management and investment of the funds of the State Council.
