Section 15(1) in The West Bengal Law Clerks Act, 1997
(1)Every person who desires to be licensed to act as law clerk in any court, tribunal or other competent authority, shall apply in his own hand-writing to the Licensing Authority and submit the following documents with such application:-(a)document regarding educational qualifications,(b)document regarding age and date of birth,(c)certificate from an advocate recommending issue of licence in favour of him,(d)document regarding his permanent address and usual place of residence,(e)a character certificate from a responsible person, and(f)treasury challan showing deposit of fee of fifty rupees in favour of the State Government under the appropriate Head of Account.
