Section 123 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
123. Procedure for expenses of litigation.
- The Panel Lawyer will submit his bills for fees and miscellaneous expenses only after the decision of the case and not before. The Collector will certify the bills and pay out of Consolidated Gram Fund. It is not necessary for the panel lawyers to obtain signature of the presiding officer in token of their presence in Courts because in civil and revenue case payment is not made datewise, as is done in criminal cases. Copy of the orders of the Sub-Divisional Officer or Collector sanctioning their deputation must be attached to every bill. However, for tacking pleader copy of orders recommended by Sub-Divisional Officer shall be annexed with the Bill. The bills of the District Government Counsel (Revenue), District Government. Counsel (Civil) and Panel Lawyers will be in the following form. [Vide G.O. No. 2108/VII-6-F-1239-1963, dated 24th August, 1959 and G.O. No. 190/8-67-Revenue-D, dated 24th November, 1967].Payable from District Consolidated Gram FundBill of fees claimed by the Special Counsel/Standing Counsel/District Government Counsel (Civil)/ District Government Counsel (Revenue)/Tahsil Panel Lawyer for conducting the Gram Sabha litigation of District..............
