(1)A registered clerk may act in all matter of a routine nature which do not require the personal attendance of legal practitioners 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 evidence in the High Court;(b)to inspect records, if authorized by his master and sanctioned by the Court or other officer empowered to do so;(c)to file powers of attorney in favour of his master;(d)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 recognized agent or by pleader duly appointed on his behalf, such as the presentation of a plaint or memorandum of appeal, shall not be done by a recognized clerk.(3)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 the money was received for, e.g., writing fees or costs, and if for costs, for what costs, e.g., plaint, process-fees, 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.
