Section 105 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
105. Power to engage Panel lawyer.
(1)Only the Collector or Sub-Divisional Officer are authorised to grant sanction to engage Panel Lawyers. In every case, the Bhumi Prabandhak Samiti shall obtain their sanction for engagement of such lawyers and shall not engage them directly.(2)The Bhumi Prabandhak Samiti cannot, except by the specific permission of the Collector, engage any lawyers other than Panel Lawyer.(3)Generally, Collector shall only in those cases, which can be of special intricacy or in which it can be apprehended that panel lawyer will collude with opposite party, grant permission to engage a lawyer other than the Panel Lawyer. [Vide sub-para (3) of Para 1 of G.O. No. C-5777/ VII-B-F-1239-53, dated 30th March, 1954].(4)Fresh sanction of the Collector or Sub-Divisional Officer is essential to engage a counsel in an appeal against Gram Sabha (either alone or along with the State as a party), if the lawyer is the same, who had been allowed to appear in original suit, from which said appeal has been arisen. [Vide G.O. No. 2550 (M),/ID-2020-50, dated 1st December, 1962].
