Section 330 in Rajasthan Panchayati Raj Rules, 1996
330. Civil proceedings in which the interests of the Panchayati Raj Institution alone are involved.
(1)In a civil proceedings where the interest of the Panchayati Raj Institution alone are involved and the Panchayati Raj Institution engages a Counsel, the fee payable to the Counsel shall not ordinarily exceed Rs. 2,000/-. Head of Office shall be competent to sanction it.(2)Sanction of the Standing Committee Administration shall be necessary for payment of fees exceeding Rs. 2,000/- per case.Administrative Control
