(3)The counsel, who appears before a court on behalf of the prosecutor or accused, shall have the same rights as the prosecutor or accused, for whom he appears, to call, and orally examine, cross-examine and re-examine witnesses, to put in any plea, and to inspect the proceedings, and shall have the right otherwise to act in the course of the trial in place of the person on whose behalf he appears and he shall comply with the provisions of these rules as if he were that person and in such a case that person shall have no right himself to any of the aforesaid matters except as regards the statement allowed under sub-rule (2) of rule 102 and sub-rule (4) of rule 109 or except so far as the court permits him to do so.
