5. Attorneys of High Court. Every person now or hereafter entered as an attorney on the roll of any High Court shall be entitled to practise in all the Courts subordinate to such High Court and in all revenue- offices situate within the local limits of the appellate jurisdiction of such High Court, and every person so entered who ordinarily practises in the Court on the roll of which he is so entered or some Court subordinate thereto shall, notwithstanding anything herein contained, be entitled, as such, to practise in any Court in 1[ the territories to which this Act extends] other than a High Court established by Royal Charter on the roll of which he is not entered and in any revenue- office. The High Court of the State in which an attorney practises under this section may, from time to time, make rules declaring what shall be deemed to be the functions, powers and duties of an attorney so practising. CHAPTER III OF PLEADERS AND MUKHTARS CHAPTER III OF PLEADERS AND MUKHTARS