(2)Manner of Appointment.-(a)The Tahsil Panel Lawyers shall be appointed by the Collector of the District after considering the recommendations of the Sub-Divisional Officer concerned.(b)Unless otherwise directed by the Government in any particular case or cases, a Government Counsel appointed by the Government to conduct suits for or against the Government in the revenue courts at district headquarters shall be deemed to have been appointed by the Government as District Gram Panchayat Panel Lawyers (Revenue) for the district under clause (c) of sub-rule (1). Similarly, a Government Counsel appointed by the Government to conduct cases for or against the Government before the Civil Courts at the District Headquarters or before the court of Commissioner/Additional Commissioner or the Board of Revenue or before the High Court shall be deemed to have been appointed respectively by the Government as District Gram Panchayat Panel Lawyer (Civil), Divisional Gram Panchayat Panel Lawyer (Revenue), Standing Counsel(Board of Revenue) and the Standing Counsel (Revenue).(c)The appointments of the Panel Lawyers referred to in clause (c) of sub-rule (1) of this rule shall be made by the Government after consideration of the recommendations of the Collector.(d)The appointments of the Panel Lawyers referred to in clauses (b) and (d) of sub-rule (1) of this rule shall be made by the Government after consideration of the recommendations of the Collector and the District Judge.(e)The appointments of the Panel Lawyers referred to in clause (e) of sub-rule (1) of this rule shall be made by the Government after consideration of the recommendations of the Commissioner.(f)The appointments of the Panel Lawyers referred to in clause (f) of sub-rule (1) of this rule shall be made by the Government after consideration of the recommendations of the Chairman of the Board.(g)The appointments of the Panel Lawyers referred to in clause (g) of sub-rule (1) of this rule shall be made by the Government after consideration of the recommendations of the Chairman of the Board.(h)In making such appointments as referred to in clause (g) of this sub-rule, the Government may, if considered necessary, take in to consideration the views of the Advocate General.
