Section 518 in Civil Court Rules of the High Court of Judicature at Patna
518.
The following are the functions, powers and duties of Mukhtars practising in the Subordinate Courts [G.L. 6/30.](1)To take instructions from their clients and to communicate with them.(2)To instruct Advocates, Vakils and Pleaders.(3)To present plaints and to receive them back if rejected or returned and to tender written statements.(4)To present petitions and file objections when such petitions and objections bear the signature of the Pleader, if any, in charge of the case.(5)To receive service of processes.(6)To apply for summons to persons whose attendance is required either to give evidence or to produce documents.(7)To give notice requiring admission of genuineness of documents.(8)To pay into or deposit money in Court and receive and give receipt for payment of money out of Court.(9)To apply for withdrawal of money deposited in Court and to receive payment.(10)To apply for and receive copies.(11)To bid for or purchase for his principal any property which his principal may himself legally bid for or purchase.(12)Receive back documents produced in evidence.(13)To apply to the Court to send for a record.(14)To file affidavits.(15)To apply to withdraw or adjust a suit (on producing a special power so to do).(16)To file a memorandum of appeal or cross-objection duly signed and certified by a Pleader and receive it back if it be rejected or returned.(17)To identify persons before a Court-officer.(18)To communicate with such Court-officers for information regarding any case as are permitted to give the same.
