(e)No Panel Lawyer shall institute, contest or conduct any case unless he is authorised to do so by the Sub-Divisional Officer, or the Collector, or the Board of Revenue, or the Government, as the case may be. He will also be under a disability to appear in any case against a Gram Sabha, Gram Panchayat or the Bhumi Prabandhak Samiti for which he has been appointed except with the permission of the Government or the Collector of the District in which the Gram Panchayat is situate. This permission may be granted if there is no conflict of interest between the party for which he appears and the Gram Panchayat.
