- A registered clerk shall not make any motion or advance an argument in court. He may act in matters of a routine nature which do not require the personal attendance of his master and may do the following acts, namely-(1)receiving notice on behalf of his master;(2)presenting a plaint, appeal or application before the reader of the court or Munsarim;(3)taking back plaint, appeal or application found to be defective or returned for presentation to the proper court;(4)presenting application signed by his master for-(a)copy of document;(b)inspection of record;(c)return of document;(d)repayment of deposit; and(e)any other application of a routine nature;(5)taking delivery of a copy;(6)tendering money and depositing court-fees or process-fees;(7)identifying person verifying affidavit or inspecting record;(8)taking notes from the memorandum book of dates;(9)filing vakalatnama or certificate of fees; and(10)signing the order sheet in the absence of his master by way of information.
