Section 119(2) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(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.
