Section 299 in High Court of Chhattisgarh Rules, 2005
299.
An authorized clerk may act in all matters of a routine nature which do not require the personal attendance of the Advocate and shall be allowed to do the following acts on behalf of his master : -(i)To receive notices, and to obtain forms of notices from the office.(ii)To obtain reports by the Stamp Reporter on civil appeals and application, and by the concerned Clerk on criminal appeals, before their presentation in Court.(iii)To obtain office reports upon applications.(iv)To present to the Registrar General or the Officer authorized for the purpose or Deputy Registrar or in the absence of the Deputy Registrar to the Assistant Registrar applications signed by his master for -(a)Inspection of records and registers.(b)Return of documents.(c)Refund of surplus balances at credit,(d)Inclusion of documents in a paper-book,(v)To make application for copy under his signature, stating the name of the Advocate and description of the party represented by such Advocate stamps,(vi)To take notes from deficiency reports of the Stamp Reporter and file necessary stamps.(vii)To inspect records with his master, or with another Advocate if his master permits it and is himself empowered to inspect,(viii)To deposit money and file Court-fees :(ix)To receive paper-book, copies and the like.(x)To file Vakalatnamas, retainer slips, certificates of fees, written forms of processes, and copies of papers and briefs.(xi)To identify, if required and in a position to do so, persons making inspection of records or swearing affidavits.(xii)To apply for copies in his own name, stating that the application is being made on behalf o his master to be named.
