Section 105(4) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(4)Fresh sanction of the Collector or Sub-Divisional Officer is essential to engage a counsel in an appeal against Gram Sabha (either alone or along with the State as a party), if the lawyer is the same, who had been allowed to appear in original suit, from which said appeal has been arisen. [Vide G.O. No. 2550 (M),/ID-2020-50, dated 1st December, 1962].
