Section 119(3) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(3)Disciplinary action against the Chairman, if he refuses to work according to the directions of the Collector [Section 127, Rule 115-K, U.P.Z.A. & L.R. Act & Rules]. - If in any case, the Bhumi Prabandhak Samiti refuses to institute suit or to defend suit, as advised by the Panel lawyer or directed by Collector or Sub-Divisional Officer, appropriate disciplinary action can be taken by the Sub-Divisional Officer under Section 95 (1) (g) of U. P. Panchayat Raj Act, 1947 against Chairman, Vice-Chairman ana Member of the Bhumi Prabandhak Samiti or Bhumi Prabandhak Samiti may be suspended and alternative arrangement may be made under Section 127, U.P. Zamindari Abolition and Land Reforms Act, 1950. In case of suspension of Samiti, person or authority appointed for discharge of functions of Bhumi Prabandhak Samiti will be authorised to sign on plaints, written statement and to take care of suits of the Gram Sabha.
