Section 126 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
126. Fees of clerks Panel Lawyers.
- The clerks of District Government Counsels and Panel Lawyers will be paid at the rate of Rs. one per case or suit. Panel lawyer will include in his bill the fee of clerks at the rate of Rs. one per case and give certificate that he is entitled for the said fee and this fee will be paid in the form of writing expense from the Gaon Fund. More fees to the clerks will be paid only in those cases, when the same has been included in the decree passed by the Court, but same is not payable in other cases. If in any case typing work be get in excess, actual expenses incurred on the typing work can be paid. Though permission for this will be given in very few exceptional cases, when typing material is more than 6 pages. [Vide B.O. No. 2401/G-5-621-80, dated March, 1963 and G.O. No. 430 (M)/ID-2020-D-60, dated 25th April, 1962].
