(1)Appointment of two panel lawyers one revenue and the other civil at the district headquarter and a revenue agent, advocate or pleader at Tahsil headquarter has been made to represent the Gram Sabha and to do pairvi on its behalf.(2)The panel lawyer may appear, plead and act without any written authority on behalf of any Gram Sabha, the area for which he is appointed, before any court in any suit or other case, of which he has charge by or against Gram Sabha.(3)Panel lawyer in any court shall be the agent of the Gram Sabha of the area of which he is appointed for the purpose of receiving processes against such Gram Sabha issued by such Court. [Vide G.O. No. U-648/VII-B-1234-54-Para-1(2), dated 26th November, 1952].(4)In a case, which arises in two courts, both revenue and civil, the Revenue panel lawyer will do pairvi of the case in the Revenue Court and civil panel lawyer in the Civil Court. [Vide G.O. No. 8425/I-A-1165-1954, dated 31st July, 1956].
