Section 130(1) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(1)Following expenditure in relation to Gram Sabha litigation can be made from Consolidated Gram Fund :(A)Payment of fees and allowances of the Panel lawyers appointed under Section 127-B, U.P.Z.A. & L.R. Act, 1959.(B)Payment of expenditure in relation with the conduct and prosecution of suits, application or other proceedings by or against the Gram Sabha or Bhumi Prabandhak Samiti filed under U. P. Zamindari Abolition and Land Reforms Act, 1950.(C)If fund available in the Consolidated Gram Fund is not sufficient for payment of fees to lawyer and other expenditure in relation to litigation of Gram Sabha, the deficiency may be re-imbursed by withdrawing amount from concerned Gram Sabha Fund and for this purpose Tahsildar will be authorised to make payment from Consolidated Fund of the Gram Sabha, to which the expenditure relates. Care will be taken to ensure that said amount will be withdrawn only in absolute necessary condition and the same amount is not withdrawn twice. [Vide B.O. No. 99/G-5-604-60, dated 7th December, 1961].(D)If in any case expenses on behalf of the State of U.P. and Gram Sabha both is made from the Consolidated Gram Fund of the District, amount of decree passed in favour of State by the Court will be deposited in that fund with the amount of decree passed in favour of the Gram Sabha. If in any such case expenditure has been borne by Government, amount of decree passed in favour of the State will be deposited in the revenue of State. [Vide G.O. No. 10/G-5-426-57, dated 11th February, 1960].(E)While issuing instructions to District Government Counsel (Revenue) of a district, where an appellate Court is situated, for pairvi of any appeal or revision of Gram Sabha cases of his own district, District Officer should send simultaneously possible miscellaneous expenditure from the Consolidated Gram Fund. The District Government Counsel will maintain districtwise expenses incurred separately and present vouchers of expenses regularly to concerned District Officer. [Vide B. O. No. 86/G-5-621-60, dated 2nd November, 1970].
