Section 159(4) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(4)Application to Consolidated Gram Fund [Rule 127-B, U.P.Z.A. & L.R. Act]. - The Consolidated Gram Fund may, in the direction of the Collector, be applied to-(a)the payment of fees and all allowance to the Panel lawyers appointed under Section 127-B ;(b)the payment of expenditure incurred on the engagement of a clerk, if any, is appointed by the Collector with the previous approval of the Board of Revenue, U. P., to assist the panel lawyers and Chairman in doing pairvi in the various courts at the headquarters of the district;(c)the payment of travelling allowance and daily allowance to the Chairman or Members of the Bhumi Prabandhak Samiti, who is authorised by a resolution of Committee to conduct suits and proceedings, when the Bhumi Prabandhak Samiti has not got sufficient income to meet the same;(d)the payment of expenses incurred in relation with the conduct and prosecution of suits, application and other proceedings by or against the Gram Sabha or the Bhumi Prabandhak Samiti under the U.P. Zamindari Abolition and Land Reforms Act, 1950;(e)the payment of expenditure incurred on the development of lands of public utility;(f)the payment of any other sums which the State Government may, by general or special order, declare to be an appropriate charge on the Fund;Notes - (1) To remove occupants on the land of Gram Sabha the forms required to be printed on special circumstances District Officer may spend Rs. 2,000 from the Consolidated Gram Fund. [Vide G.O. No. 8821 /75-Rajaswa-12 (2727)-75, dated 10th October, 1975].
