Section 135 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
135. Collector to call meeting in connection with litigations.
- Collector and Sub-Divisional Officer must hold a meeting about the litigation of Gram Sabha once in a months at the district and Tahsil headquarter. In the meeting at Tahsil headquarter, Tahsildar or Naib-Tahsildar and Panel Lawyer mentioned in Rule 114 (1) of U. P. Zamindari Abolition and Land Reforms Rules, who have been appointed for the Courts situated at Tahsil headquarter, and clerk incharge of litigation (Registrar Kanungo or correspondence clerk) must appear. Meeting of the district headquarter can be held in the bungalow of the District Magistrate and the special officer, Panel lawyer mentioned in the above rules, who have been appointed for the Courts situated at district headquarter, and Revenue Assistant or Assistant doing the work of litigation in the office of Collector must appear in this meeting. These meetings will help to improve efficiency of the conduct of litigation of Gram Sabha, to remove differences and action may be taken against the Chairman of the Bhumi Prabandhak Samiti committing default. In urgent cases, the Penal Lawyers may meet Collector after fixing time. [Vide G.O. No. 171 (M)-R/ID-2011-D-60, dated 31st March, 1961].
