Section 5 in The Punjab Official Trustees Rules, 1966
5. Fees.
[Section 17 read with section 30(2)(f)]. - (1) The fees mentioned in Schedule I to these rules shall be the fees prescribed under section 17; provided that they may be reduced, compounded for, or remitted as provided in these rules.(2)Whenever the Official Trustee appears as counsel on behalf of any trust or in connection with the Administration thereof, he shall be entitled in addition to the fees chargeable under section 17 of the Act, and prescribed by rule 5 of these rules to retain a personal fee of Rs. 50.00 per hearing which shall be charged to the General Purpose Fund, and shall not be credited to Government under rule 14 of these rules.
