Section 20 in The West Bengal Law Clerks Act, 1997
20. Conduct and discipline.
(1)Where, on receipt of a complaint or otherwise, the State Council has reason to believe that any law clerk on the roll has been prima facie guilty of professional or other misconduct, it shall refer the case to its Disciplinary Committee for disposal.(2)The State Council may, either of its own or on application made to it by any person interested, withdraw a proceeding pending before a Disciplinary Committee of the State Council and direct the enquiry to be made by any other Disciplinary Committee of the State Council.(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.(4)Where a law clerk is suspended from practice under clauses (c) of sub-section (3), he shall have no right to practise during the period of suspension.
