Section 84(3) in The West Bengal Motor Vehicles Rules, 1989
(3)There shall be a panel of Lawyers with appropriate classification for the State Transport Authority in consultation with the Legal Remembrancer of the State Government and the approval of the Transport Department. The scale of remuneration of such Lawyers may be decided by the Transport Authority subject, however, to the overall limitations as prescribed under the Legal Remembrancer's Manual or on the basis of agreement with the Lawyers. All expenses in connection with the legal matters shall be borne from out of the budgetary allocation for the State Transport Authority. The control over the fund shall be exercised by the Chairman.
