Section 759(1) in Criminal Courts - Rules and Orders
(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.
