Section 3(2) in Tamil Nadu Panchayats (Appointment of Counsel and Incurring of Law Charges) Rules, 1999
(2)In civil cases other than those mentioned in rule 3, where both the Government and a panchayat are parties and their pleadings are similar, the panchayat shall engage on its behalf only the counsel appointed on behalf of the Government. In such cases, the fee payable to the counsel and other incidental charges and any expenses incurred after the proceedings on behalf of the Government and the panchayats became joint and in furtherance of such joint proceedings, shall be borne by the Government and the panchayat in equal shares.
