Section 2(e) in The West Bengal Law Clerks Act, 1997
(e)"right to act" means the right to do one or all of the following acts:-(i)to accept employment under an advocate to assist him in the work of his legal profession or to enter into an agreement with an advocate for the purpose of assisting him in the work of his legal profession;(ii)to present application signed by an advocate of the parties to a litigation for information, supply of form, return of document, repayment of deposit, inspection or any other matter of routine nature;(iii)to take delivery of copies or information, and to tender money, on behalf of an advocate;(iv)to identify persons swearing affidavits;(v)to take notes from the cause lists and books of information regarding dates of hearing, processes, process-fees due, and like matters;(vi)to file before an officer of any court, tribunal or other authority or person legally authorised to take evidence, whether on oath or not, any document, material or thing required to be filed before such court, tribunal or other authority or person on behalf of a litigant, provided such document, material or thing is accompanied by a list of such document, material or thing and is signed by the advocate of the concerned party;(vii)to do any other act which may be required by any rules made under any law for the time being in force or by any order issued by the State Government or the High Court;
