(1)The State Government may, on such terms and conditions and in such manner as may be prescribed appoint -(a)[one or more Standing Counsel (Revenue)] [Substituted 'one Standing Counsel (Revenue)' by U.P. Act No. 4 of 2016, dated 11.3.2016.] each at Allahabad High Court and Lucknow Bench thereof;(b)[one or more Standing Counsel (Revenue)] [Substituted 'one Standing Counsel (Revenue)' by U.P. Act No. 4 of 2016, dated 11.3.2016.] each for Board of Revenue Allahabad and Lucknow;(c)[ one or more Divisional Government Counsel (Revenue) for the divisional headquarters who shall also look after the work related to Circuit Courts of the Board, (wherever Circuit Courts exist at Division level) and] [Substituted by U.P. Act No. 7 of 2019, dated 2.8.2019.](d)[one District Government Counsel (Revenue) and one or more Additional District Government Counsel (Revenue) for the district headquarters] [Substituted 'one District Government Counsel (Revenue) for the district headquarters' by U.P. Act No. 4 of 2016, dated 11.3.2016.].
