(1)A registered clerk may act in all matters of a routine nature which do not require the personal attendance of legal practitioner such as-(i)to present applications signed by his master for-(a)copies of records,(b)return of documents,(c)issue of process with diet-money, if any,(d)payment of incidental costs,(e)translation and typing of evidence in the High Court.(ii)to inspect records if authorised by his master and sanctioned by Court or other officer empowered to do so;(iii)to file powers of attorney in favour of his master; arid(iv)to identify, if required and if in a position to do so, persons making inspection of records or swearing affidavits.
