(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.(2)Acts which the law requires to be done by a party or his recognised agent, or by the pleader duly appointed on his behalf, such as the presentation of a plaint, or memorandum of appeal shall not be allowed to be done by a recognised clerk.(3)When a recognised clerk received any money from his master's employer he shall give to the employer a receipt for the amount received by him specifying exactly what the money was received for, e.g., writing fees or costs, and if for costs, for what costs, e.g., plaint, 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.(4)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.
