Section 14(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 time within which and the form in which a law clerk shall express his intention for the entry of his name in the roll under section 8;(b)the form in which an application shall be made to the State Council for admission as a law clerk on the roll, and the manner in which such application shall be disposed of by the Enrolment Committee of the State Council;(c)the condition subject to which a person may be admitted as a law clerk on the roll;(d)the manner, including instalments, if any, in which the enrolment fee may be paid.
