(1)For the conduct of suits, applications and other proceedings, including objections, appeals, revisions, writs and special appeals, by or against the Gram Sabha, Gram Panchayat or Bhumi Prabandhak Samiti, the following shall be appointed in the manner provided in sub-rule (2) as Panel Lawyers for the court specified against each:(a)One or more Tahsil Gram Panchayat Panel Lawyers (Revenue) for each tahsil in respect of revenue cases before the court of Tahsildar or before a Consolidation Officer whether they hold their court at tahsil headquarters or at any other place within the tahsil. If, there is only one Tahsil Gram Panchayat Panel Lawyer (Revenue), he will represent all the Gram Panchayats within the tahsil, but where there are more than one Tahsil Gram Panchayat Panel Lawyers (Revenue), each Tahsil Gram Panchayat Panel Lawyer (Revenue) will represent such Gram Panchayats within the tahsil as may be assigned to him by the Collector.(b)One Tahsil Gram Panchayat Panel Lawyer (Civil) for each tahsil in respect of civil cases before civil courts, if any, within the tahsil. He will represent all the Gram Panchayats within the tahsil.(c)One District Gram Panchayat Panel Lawyer (Revenue) and one or more Additional District Gram Panchayat Panel Lawyers (Revenue) for each district in respect of revenue cases before the courts of Collector, Additional Collector, Assistant Collector First Class (excluding Tahsildar), Settlement Officer Consolidation, Deputy Director of Consolidation, District Deputy Director of Consolidation and Director of Consolidation, whether they hold their court at district headquarters or at any other place within the district. If, there is only District Gram Panchayat Panel Lawyer (Revenue), he will represent all the Gram Panchayats within the district, but where there are one or more Additional District Gram Panchayat Panel Lawyers (Revenue), District Gram Panchayat Panel Lawyer (Revenue) and Additional District Gram Panchayat Panel Lawyer (Revenue) will represent such Gram Panchayats within the district as may be assigned to him by the Government.(d)One District Gram Panchayat Panel Lawyer (Civil) for each district in respect of civil cases before all the civil courts at district headquarters excluding the High Court, he will represent all the Gram Panchayats within the district.(e)One or more Divisional Gram Panchayat Panel Lawyers (Revenue) at each divisional headquarter for the courts of the Commissioner and the Additional Commissioner. If, there is only one Divisional Gram Panchayat Panel Lawyer (Revenue), he will represent all the Gram Panchayats within the division, but where, there are more than one Divisional Gram Panchayat Panel Lawyers (Revenue), each Divisional Gram Panchayat Panel Lawyer (Revenue) will represent all the Gram Panchayats within such district or districts as may be assigned to him by the Government.(f)One or more Standing Counsel (Board of Revenue) for the cases of all the Gram Panchayats within the State before Board of Revenue each at Allahabad and at Lucknow. If, there is only one Standing Counsel (Board of Revenue), he will represent all the Gram Panchayats within the State, but where, there are more than one Standing Counsel (Board of Revenue), each Standing Counsel (Board of Revenue) will represent all the Gram Panchayats within the District/s or Division/s as may be assigned to him by the Government.(g)One or more Standing Counsel (Revenue) for the High Court each at Allahabad and at its Bench at Lucknow. If, there is only one Standing Counsel (Revenue) for the High Court at Allahabad and one Standing Counsel (Revenue) for the Lucknow Bench, he will represent all the Gram Panchayats within the High Court at Allahabad and the Lucknow Bench respectively, but where there are more than one Standing Counsel (Revenue), each Standing Counsel (Revenue) will represent all the Gram Panchayats within such District/s or Division/s as may be assigned to him by the Government.
