Section 125(3) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(3)The Counsels appointed by the State Government for conducting the cases of Gram Sabha coming before the High Court will be entitled to fees in all cases, i.e. writs, appeals, etc., conducted by them will be paid at the rate of Rs. 160.00 per case plus Rs. 16.00 as fees of clerk, i.e., Rs. 176.00 in all types of cases. In addition to fees of Rs. 160 and Rs. 16 as a fees of cleak, no separe fees for applications, counter-affidavit, rejoineder etc. will be payable to him. Payment of his bill will be made by the District Officer from the consolidated fund to the village, to which the case relates.No separate fees for Appeal, counter affidavit, rejoinder, etc. in addition to Rs. 160 mentioned above and Rs. 16 for cleark fees shall not be payable. The payment of their bill shall be made from the consolidated Gram Fund by the Collector, to which case is related.Counsels of the Gram Sabha at the High Court have not been allowed any permanent advance because at the time of filing-counter affidavit in writs and other cases a sum of Rs. 50.00 is deposited with them for meeting miscellaneous expenses including the expenses required to be incurred on obtaining copies of judgments, if necessary. If in any case, more than amount of Rs. 50.00 is required by them, they can obtain that from that district, to whom that case relates. [Vide G.O. No. U.O. 6099/S.V., dated 16th September, 1963, G.O. No. 2396 (M)/I.D.-543-A-63, dated 17th November, 1966 and G.O. No. 88/4/73 (174)-Rajaswa-7, dated 19th January, 1974].
