Section 499 in Rules of the High Court of Judicature for Rajasthan, 1952
499. Acts which a registered clerk may perform.
- A registered clerk shall not make any notion or advance an argument in Court. He may act in matters of a routine nature which do not require the personal attendance of the Advocate and may do the following acts, namely:-(1)Receiving notice on behalf of his master;(2)taking back an appeal or application filed before the Registrar, if found defective or returned by him for presentation in Court:(3)presenting to the Registrar or the Deputy Registrar an application signed by his master for-(a)copy of a document;(b)inspection of a record;(c)return of a document;(d)refund of a surplus balance;(e)translation and printing or(f)transliteration or translation of a document or the verification of such transliteration or translation;(4)taking notes from the deficiency report of the Stamp Reporter and filing the necessary stamps;(5)depositing money and paying court-fees;(6)receiving paper book, certified copies etc.;(7)filing Vakalatnama or retainer's slip or certificate of fee; or(8)identifying persons personally known to him inspecting record or swearing affidavit.
