Section 108 in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
108. Quantum of fees payable to the Counsel and the Law Officers.
- The quantum of fees payable to the Counsel and Law Officers engaged by the market committees or Board, as the case may be, in the matters specified in rule 107 shall be the amount calculated with reference to the provisions contained in the Precise of Standing Orders applicable to the Law Officers of the Government, as modified by the Government, from time to time:Provided that the market committee or Board, as the case may be, may pay to the Counsel or Law Officers in advance the incidental charges and an amount not exceeding 50 per cent of the approximate fees payable in respect of a case:Provided further that the market committee or Board, as the case may be, may, in exceptional cases, pay a higher amount of fees than that specified in the above provision considering the importance of the case and additional work involved therein, with the prior approval of the Government:Provided also that if any doubt arises as to the quantum of fees payable to a Counsel or a Law Officer, the market committee or Board, as the case may be, shall refer the matter to the Government and the decision of the Government in the matter shall be final.
