Section 130(2) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(2)Consolidated Gram Fund may be utilized by the Collector accordingly to his discretion for the following :(A)the payment of travelling allowance and daily allowance to the Chairman or members of the Bhumi Prabandhak Samiti authorised by a resolution of the Samiti to conduct suits and proceedings, where the Bhumi Prabandhak Samiti has not got sufficient income to meet the same. [See Rule 112-B, U.P.Z.A. & L.R. Rules].(B)the payment of expenditure incurred on the engagement of a clerk, if any, is appointed by the Collector with the previous approval of the Board of Revenue, U.P., to assit the panel lawyers and Chairman in doing pairvi in the various courts at the headquarters of the district. [See Rule 112-B, U.P.Z.A. & L.R. Rules].(C)Collector may make payment of expenditure on printing of form in connection with proceedings pertaining to the cases of ejectment under Section 122-B, U.P.Z.A. & L.R. Act, 1950 from Consolidated Gram Fund:Provided that the expenditure shall not be exceeded from the limit exceeding Rs. 2,000. [Vide G.O. No. 8891/75 Rajaswa-12 (2727/75), dated 10th October, 1975].
