Section 119 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
119.
(1)Procedure to take part in litigation.- In such cases, in which the Bhumi Prabandhak Samiti takes part in litigation, Chairman will sign on plaint and written statement on its behalf and will make necessary arrangement for its successful prosecution. [Vide Sub-paras (7) and (9) of Para 1 of G.O. No. 5777/VII-B/F-1239-53, dated 30th March, 1954-See Section 128 (2) (h) and Rule 110-A, U.P.Z.A. & L.R. Act and Rules].(2)Member authorised to take part in litigation. - In absence of Chairman any member of the Samiti, who is authorised by him in writing or in the absence of such authorisation, any member entitled by the Samiti under a resolution to this effect, shall be authorised to do this work.(3)Disciplinary action against the Chairman, if he refuses to work according to the directions of the Collector [Section 127, Rule 115-K, U.P.Z.A. & L.R. Act & Rules]. - If in any case, the Bhumi Prabandhak Samiti refuses to institute suit or to defend suit, as advised by the Panel lawyer or directed by Collector or Sub-Divisional Officer, appropriate disciplinary action can be taken by the Sub-Divisional Officer under Section 95 (1) (g) of U. P. Panchayat Raj Act, 1947 against Chairman, Vice-Chairman ana Member of the Bhumi Prabandhak Samiti or Bhumi Prabandhak Samiti may be suspended and alternative arrangement may be made under Section 127, U.P. Zamindari Abolition and Land Reforms Act, 1950. In case of suspension of Samiti, person or authority appointed for discharge of functions of Bhumi Prabandhak Samiti will be authorised to sign on plaints, written statement and to take care of suits of the Gram Sabha.
