Section 26(1) in The West Bengal Law Clerks Act, 1997
(1)All orders passed by the Disciplinary Committee of the State Council or the Appellate Committee punishing a law clerk shall be entered against his name in the roll and communicated to the Licensing Authority and the advocate to whom he is attached or engaged:Provided that where the name of a law clerk is removed from the roll, his name shall be struck off the roll.
