Section 287(11) in The High Court of Chhattisgarh Rules, 2007
(11)(i)A registered clerk may act in all matters of a routine nature which do hot require the personal attendance of a legal practitioner such as-(a)to present applications signed by his master for-(i)copies of records,(ii)return of documents,(iii)issue of process with diet-money, if any,(iv)payment of incidental costs,(v)translation and typing of documents.(b)to inspect records if authorized by his master and sanctioned by the Court or other office empowered to do so;(c)to file powers of attorney in favour of his master; and(d)to identify, if required and if in a position to do so, persons making inspection of records or swearing affidavits.(ii)Acts which the law requires to be done by a party or his recognized agent, or by the pleader duly appointed on his behalf, such as the presentation of a memorandum of appeal shall not be allowed to be done by a recognized clerk.(iii)When a recognized clerk receives any money from his master's employer he shall give to the employer a receipt for the amount received by him specifying exactly what for the money was received, e.g., writing fees or costs, and if for costs, for what costs, e.g., process-fee, pleader's fee etc. The details shall be set out separately either in the receipt itself or on a separate piece of paper attached to it.(iv)No writing fee exceeding the rate prescribed for the time being for petition writers shall be included in the taxed costs and no such fee shall be taxed unless a certificate signed by the clerk and countersigned by the pleader is filed before the date of decision :Provided that a Judge may in his discretion for reasons to be recorded award more than the rate prescribed for the petition writers.
