Section 128(1) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(1)Permanent advance of Rs. 50 has already been admissible to the Chairman of the Bhumi Prabandhak Samiti for emergent expenses in litigation and management of other things. This permanent advance will be obtained out of Gram Fund and shall be recouped from time to time on presentation of payment vouchers on litigation expenses. Money out of pocket expenses shall be paid to the persons, who appear in the Court on behalf of the Gram Sabha, out of permanent advance. He shall reimburse expenses upto the actual limit on travelling allowance and 75 paise per day as daily allowance. Full details of this expenses will be shown by the Chairman in expense register of Gram Sabha maintained in B.P.S. Form 6, whenever payment is made to any person. Whenever payment is made to any person Chairman should, on obtaining receipt thereof, kept it in the record. Receipts should be given to the Panel Lawyers for the money obtained for the litigation.
