Section 20(3) in The West Bengal Law Clerks Act, 1997
(3)The Disciplinary Committee of the State Council, after giving the law clerk concerned an opportunity of being heard, may make any of the following orders:-(a)dismiss the complaint or, where the proceeding was initiated at the instance of the State Council, direct that the proceeding be filed;(b)reprimand the law clerk;(c)suspend the law clerk for such period as the Disciplinary Committee may deem fit.
