Section 108 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
108. Consultation and advice with the Panel lawyer.
- When the Chairman, Secretary or nominee of the Bhumi Prabandhak Samiti goes to the Panel Lawyers for consultation or advice, he should have obtained authority, on which seal of Tahsil has been affixed from Tahsildar or Naib-Tahsildar for the purposes of identification, so that he may know that he is the same person, to whom he himself shows to be. The best means of identification of the Chairman to see that whether he has with him the subsidiary account book of litigation expenses, every item of which has to be certified by the Panel Lawyer. [Vide sub-para 10 (a) of Para 1 of G.O. No. C-5777/VII-B-F-1239-53, dated 30th March, 1954].
