Section 329 in Rajasthan Panchayati Raj Rules, 1996
329. Appointment of Counsel in suits and proceedings by or against Panchayati Raj Institution.
(1)When the State Government and the Panchayati Raj Institution are both parties in any Civil Proceedings and the interests of both in such proceedings are identical, a common counsel shall be engaged andhe shall he paid only one set of fee, half by the State Government and half by the Panchayati Raj Institution.
