Section 125(4) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(4)If the cases of Gram Sabha are before the Consolidation Court, which is situated in interior of the distance from the Tahsil or District headquarter, Panel lawyers appearing in Court situated at such distance will be paid travelling and daily allowance in accordance with the provisions of Paras 186 and 187 of the Legal Remembrancer Manual. However, it is notable that generally there is no need of assistance of Gram Sabha Panel Lawyer in proceedings before the Assistant Consolidation Officer and in those cases, in which Gram Sabha is proforma party and no interest thereof is involved in their result, appearance of panel lawyers will not be compulsory before the Consolidation Officer. If the cases are arranged so that in most of the cases, in which Panel Lawyer has to appear, should be fixed on one date or next consecutive date, thereafter, so that travelling and daily allowance can be saved, which is not essential. [Vide G.O. No. 257 (M)/ID-1488-D-60, dated 20th June, 1972].
