Section 3(3) in Tamil Nadu Panchayats (Appointment of Counsel and Incurring of Law Charges) Rules, 1999
(3)These rules shall not apply to appeals filed by panchayat against the decision of Civil Courts. In case of appeals by panchayat against the decision of any Court, the panchayat concerned shall discuss the legal opinion obtained on the issue from a competent counsel and take a decision. The fee and allowances to be paid to the counsel shall also be decided by the panchayat.
