Section 110 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
110. To conduct appeal and revisions etc. by the Panel lawyer.
- Under the provisions of sub-para (4) of Para 117 the appeals or revisions in the case of Gram Sabha before the Collector, the Civil Judge or the District Judge at the headquarter of a district or before the Additional Commissioner or the Commissioner at the headquarter of a division are conducted by the panel lawyers (civil and revenue) of the district, where these courts set in consultation with the District Government Counsel. All the revenue cases before the Board of Revenue and all the civil cases arising out of the U.P. Zamindari Abolition and Land Reforms Act and writs before the High Court, in which State of U. P. and Gram Sabha both are parties or Gram Sabha alone is a party, are to be conducted by the lawyers of Gram Sabha so appointed by the State Government in this regard. In districts, where no panel lawyer (civil) exists, District Government Council will conduct the civil appeals or revisions. All revenue cases before the Board of Revenue, in which State of Uttar Pradesh and Gram Sabha both are parties and Gram Sabha alone is party, has to be conducted by the lawyers of Gram Sabha. All the civil cases arising out of the U. P. Zamindari Abolition and Land Reforms Act, 1950 and writs before the High Court, in which State of U. P. and Gram Sabha both are parties or Gram Sabha alone is party has to be conducted by the lawyers of the Gram Sabha so appointed by the State Government in this regard and in such cases, the Collector will have to obtain sanction of the Government in the Revenue Department. Generally, District Panel Lawyer will get fees as admissible, if Collector in particular cases does not certify that case is of intricate nature or for any other reason, he is entitled to get additional fees. Payment of the bills relating to the above cases and other miscellaneous expenses relating to that district shall be made from the Consolidate Gram Fund. [Vide G.O. No. C-831/VII-B-F-III-3-53, dated March, 1953, 2108/VII-F-E-1239/53, dated 24th August, 1959 and G.O. No. A-4477/VII-B-F-1239-53, dated 3rd March, 1960].Permanent advance of Rs. 200 may be granted to the District Government Counsel (Revenue) from the Consolidated. Gram Fund for meeting day to day expenses. Counsel may spend money out of this advance and recompensate the money spent by submitting vouchers of expenditure. He will render the final account of the advance money to the Revenue Assistant in the office of the Collector or in the office of the Land Reforms Officer, as the case may be, at the month of financial year in the month of March by returning the unspent balance. At the beginning of the new financial year, the permanent advance of Rs. 200 may again be given to D.G.C. [Vide G.O. No. 92 (M) R-ID-2011-D-60, dated 8th March, 1961].Defence of Suits
