Section 154A(5) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(5)(a)For the purpose of sub-rule (1) the Collector shall maintain a list of legal practitioners suitable for appointment as Commissioners and shall cause it to be revised annually.(b)Commissions shall so far as it may be practicable so to do, be issued in strict order of rotation to the legal practitioners entered in the list.]
