Section 107 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
107. Duty of Panel lawyer.
- It shall be the duty of the Panel Lawyer to bring in the knowledge of Collector or Sub-Divisional Officer all those cases, in which he is satisfied that the Chairman, Vice-Chairman, Secretary or any other member of the Bhumi Prabandhak Samiti has colluded or has been shown lukewarmness in his pairvi. To check such collusion or passiveness may be punished under the provisions of Section 126 and 127 of the U.P. Zamindari Abolition and Land Reforms Act, 1950 and Section 95 (1) of the U. P. Panchayat Raj Act, 1947. Powers of the State Government under these sections have been conferred upon Collectors and Sub-Divisional Officers. [Vide sub-para 10 (b) of Para 1 of G.O. No. 5777/VII-B-F-1236-53, dated 30th March, 1954].
