Section 114(3) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(3)Terms and conditions. - The term of a Panel Lawyer referred to in clause (a) or clause (d) of sub-rule (2) shall be three years. It may be renewed thereafter for another period not exceeding three years, if his work, conduct and integrity is found to be satisfactory. But it shall be in the exclusive discretion of the appointing authority to terminate the appointment at any time during the first or subsequent terms without assigning any reason therefor.
