The clerk of Court or a deputy clerk of Court may receive plaints, memoranda of appeal or applications and sign or initial amendments made before registration in memoranda of appeal, if he is appointed in this behalf by a formal order in writing specifying Order IV, Rule 1, Order XLI, Rule 1 (1), Order XXI, Rule 10 or Order XLI, Rule 3 (3) of the Code of Civil Procedure as the case may be.
