Section 101 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
101. Gram Sabha's litigation.
- The conduct of Gram Sabha's litigation shall not depend upon the individual discretion of the Chairman of the Bhumi Prabandhak Samiti but shall be a matter of resolution of the Bhumi Prabandhak Samiti as a whole. In urgent cases, however, the Chairman can take action on his own and seek ratification of the Bhumi Prabandhak Samiti afterwards by including in the agenda of the next ensuing meeting. [Vide G.O. No. 2240-AZ/ZA-1165-1954, dated 20th August, 1958].
