Section 114(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(2)Manner of appointment. - (a) The Tahsil Panel Lawyers shall be appointed by the Collector of the district.(b)Unless otherwise directed by the Government in any particular case or cases, a Government Counsel appointed by the Government to conduct suits for or against the Government in the revenue courts at district headquarters shall be deemed to have been appointed by the Government as District Gaon Sabha Panel Lawyer (Revenue) for that district under clause (e) of sub-rule (1). Similarly, a Government Counsel appointed by the Government to conduct cases for or against the Government before the Civil Courts at the district headquarters or before the Court of Commissioner/and Additional Commissioner or the Board of Revenue or before the High Court shall be deemed to have been appointed respectively by the Government as District Gaon Sabha Panel Lawyer (Civil), Divisional Gaon Sabha Panel Lawyer (Revenue), Gaon Sabha Panel Lawyer (Board of Revenue) and the Gaon Sabha Panel Lawyer (High Court).(c)The appointments of Panel Lawyers referred to in clauses (c) to (f) of sub-rule (1), under this clause shall be made by the Government after consideration of the recommendations of the Collector and the District Judge. The appointment of Panel Lawyer referred to in clause (g) of sub-rule (1) under this clause shall be made in consultation with the Advocate General.(d)Notwithstanding anything contained in clauses (b) and (c) the Government may appoint a counsel other than the Government Counsel referred to in clause (b) above as Panel Lawyer under clauses (c) to (g) of sub-rule (1) for the Gaon Sabha cases.(e)Where any additional Panel Lawyer is appointed under clause (h) of sub-rule (1), the charge of cases to be attended to by the Panel Lawyer and each of the additional Panel Lawyers in terms of sub-section (2) of Section 127-B shall be clearly specified as the case may be by the Collector, the Commissioner, the Secretary, Board of Revenue or the Government under intimation to the courts concerned. The additional Panel Lawyer will, however work under the supervision of the Panel Lawyer subject to the overall control of the Collector, the Commissioner, the Secretary, Board of Revenue, or the Government, as the case may be.
