Section 114(4) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(4)The appointment of all the Gaon Sabha Panel Lawyers referred to in sub-rule(2) shall be subject to the following terms and conditions-(a)No Panel Lawyer shall institute, contest or conduct any case unless he is authorized to do so by the Sub-Divisional Officer, or the Collector, or the Board of Revenue or the Government, as the case may be. He will also be under a disability to appear in any case against a Gaon Sabha except with the permission of the Government or the Collector of the district in which the Gaon Sabha is situate. This permission may be granted if there is no conflict of interest between the party for which he appears and the Gaon Sabha.(b)Where State is impleaded alongwith the Gaon Sabha, the Panel Lawyer shall unless, directed otherwise by the Collector, also defend the interest of the State.(c)The Panel Lawyer shall, when required, give legal opinion and advice free of charge to the Bhumi Prabandhak Samiti of the Gaon Sabhas in regard to the institution, conduct and defence of the cases.(d)It shall also be the duty of the Panel Lawyer to bring to the notice of the Collector, of the Sub-Divisional Officer all cases in which he is satisfied that the Chairman, the Vice-Chairman, the Secretary or any other member of the Bhumi Prabandhak Samiti has colluded with the opposite party or has not taken due interest in the pairvi or conduct of the case.(e)[ The Panel Lawyers shall be entitled to a flat rate of fee per case, irrespective of the numbers of date fixed therein as given below : [[Substituted by Notification No. Pra Sa. 148/One-1-2013-0-1 (1 )-2010 07 dated 12.06.2013, published in the U.P. Gazette, Extra., Part 4, Section (Kha) dated 12.06.2013. Prior to substitution, it stood as under :(e)The Panel Lawyers shall be entitled to a flat rate of fee per case, irrespective of the numbers of date, fixed therein as given below :(i)For the Court of Tahsildar and Consolidation Officer situate at Tahsil headquarters or within the Tahsil...............Rs. 100.(ii)For the court of Collector, Additional Collector, Assistant Collector First Class (excluding Tahsildar), Settlement Officer Consolidation, and all the Civil Courts excluding High Court Rs. 150.(iii)For the Court of the Commissioner, the Additional Commissioner, Deputy Directors, Joint Director and Director of Consolidation................Rs. 225.(iv)For the Board of Revenue, U.P...............Rs. 350(v)For the High Court.............Rs. 1000.Provided that the Collector or the Government may in exceptional or intricate cases requiring abnormal time and labour allow a higher fee subject to the following maximum :(i)For the Court of Tahsildar, Consolidation Officer and Civil Court situate at tahsil headquarters or within the Tahsil.............Rs. 150.(ii)For the Court of Collector, Additional Collector, Assistant Collector First Class (excluding Tahsildar), Settlement Officer Consolidation, Deputy Director of Consolidation, and all the Civil Courts at District headquarters excluding High Court..................Rs. 225.(iii)For the Court of the Commissioner, the Additional Commissioner............Rs. 350.(iv)For the Board of Revenue, U.P..................Rs. 550.(v)For the High Court....................Rs. 2000]]](i)For the Court of Tahsildar and Consolidation Officer situate at Tahsil headquarters or within the tahsil..........Rs. 115/-.(ii)For the Court of Collector, Additional Collector, Assistant Collector First Class (excluding Tahsildar), Settlement Officer Consolidation and all the Civil Courts excluding High Court............Rs. 175/-.(iii)For the court of the Commissioner, the Additional Commissioner, Deputy Director, Joint Director and Director of Consolidation..............Rs. 260/-.(iv)For the Board of Revenue, U.P............Rs. 400/-.(v)For the High Court...............Rs. 1150/-.Provided that the Collector or the Government may in exceptional or intricate cases requiring a abnormal time and labour allow a higher fee subject to the following maximum;(i)For the Court of Tahsildar, Consolidation Officer and Civil Court situate at Tahsil headquarters or within the tahsil............Rs. 175/-.(ii)For the Court of Collector. Additional Collector, Assistant Collector First Class (Excluding Tahsildar), Settlement Officer Consolidation, Deputy Director of Consolidation and all the Civil Courts at District Head Quarters excluding High Court................Rs. 260/-.(iii)For the Court of the Commissioner, the Additional Commissioner,.......Rs. 400/-.(iv)For the Board of Revenue, U.P. Rs. 635/-.(v)For the High Court....................Rs. 2300/-.Exceptional or intricate cases will be decided by the Collector.](f)The clerk of a Panel Lawyer will be paid a fee equal to ten per cent of the fee of the Panel Lawyer subject to a minimum of Rs. 1 per case.(g)Other duties of the Panel Lawyers and the control of the Collector, the Commissioner, the Secretary Board of Revenue or the Government, as the case may be, over them shall be governed by the instructions regarding conduct of Gaon Sabha litigation issued in G.O. No. 2240-AZ/IA-1165-1954, dated August 20, 1958 or such other instructions as may be issued by the Government from time to time.(h)The Panel Lawyers shall not enter into any agreement or compromise with reference to, or withdraw from, any suit or other proceeding on behalf of a Gaon Sabha without obtaining prior sanction of the Bhumi Prabandhak Samiti, accorded by a resolution, and the permission of the Assistant Collector in charge of the Sub-Division or the Tahsildar, not being the Presiding Officer of the Court in which the suit or proceeding is pending.
