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State of Uttar Pradesh - Section

Section 73 in U.P. Revenue Code Rules, 2016

73. Terms and conditions of counsels (Section 72).

(1)Unless otherwise specially provided by or under the Code, the terms and conditions of the Standing Counsel referred to in clauses (a) and (b) of section 72 shall be at par with other Standing Counsel appointed by the State Government in the High Court.
(2)Unless otherwise specially provided by or under the Code, the terms and conditions of Counsel referred to in clauses (c) and (d) of section 72 shall be at par with the District Government Counsel (Civil) appointed by the State Government in various districts.
(3)The Panel Lawyers shall be entitled to a flat rate of fee per case, irrespective of the numbers of date fixed therein as given below:-
(a)For the court of Tahsildar and the Consolidation Officer situate at Tahsil headquarters or within the Tahsil Rs.500/-
(b)For the Court of Collector, Additional Collector, Assistant Collector First Class (excluding Tahsildar), Settlement Officer Consolidation and all the Civil Courts excluding High CourtRs.600/-.
(c)For the Court of the Commissioner, the Additional Commissioner. Deputy Directors, Joint Directors and Director of Consolidation Rs.750/-
(d)For the Board of Revenue, U.P.Rs.1000/-
(e)For the High Court Rs. 1500/-;
Provided that the Collector or the Government may in exceptional or intricate cases requiring an abnormal time and labors allow a higher fee subject to the following maximum;
(a)For the court of Tahsildar and the Consolidation Officer situate at Tahsil headquarters or within the Tahsil Rs. 1000/-
(b)For the Court of Collector, Additional Collector, Assistant Collector First Class (excluding Tahsildar), Settlement Officer Consolidation and all the Civil Courts excluding High Court Rs. 1200/-
(c)For the Court of the Commissioner, the Additional Commissioner. Deputy Directors, Joint Directors and Director of Consolidation Rs. 1500/-
(d)For the Board of Revenue, U.P. Rs. 2000/-
(e)For the High Court Rs. 3000/-
Explanation. - If two or more cases involving substantially identical questions are heard together with common arguments, Panel Lawyers shall be entitled to only one fee as for a single case.
(4)Office accommodation and reimbursement for the Telephone/Mobile calls for official purposes shall be provided to the Panel Lawyer as per the directions issued by the Government from time to time.
(5)If a Panel Lawyer is called upon to perform any duty other than those referred to in the Code or these rules, he shall be paid such fee as may be determined by the Government.
(6)The clerks of the Panel Lawyers (Revenue) referred to in sub-rule (3) shall be paid a fee equal to 15% of the fee payable to such Panel Lawyer.
(7)In addition to the fee enumerated in sub-rule (4) of this rule, the Panel Lawyers appointed under section 72 of the Code shall be paid drafting fee as under:
Sl. No. Particulars of drafting Fees
1 2 3
1. Application/objection Rs. 100/-
2. Plaint/written statement Rs. 500/-
3. Affidavit/Counter Affidavit/Rejoinder Affidavit Rs. 300/-
4. Memo of appeal/Memo of revision/ Memo of Review Rs. 700/-
5. Written argument, ifany(a) before Tahsildar,S.D.O. or C.O.;(b) before districtlevel officer;(c) beforeCommissioner/Additional Commissioner;(d) before Board;(e) before HighCourt.provided that fee for written argument would bepaid only when the written argument is filed with the permissionof the court or on the resolution of the Bhumi Prabandhak Samiti. Rs. 400/-Rs. 500/-Rs. 750/-Rs. 1000/-Rs. 1500/-
Provided that no fee shall be paid on the application moved for adjournment.
(8)The Collector, the Commissioner and the Secretary, Board of Revenue, shall maintain confidential files in respect of the Panel Lawyers in the district, at the Divisional headquarters and at the headquarters of the Board of Revenue respectively 51 and shall annually enter therein remarks on the Lawyers' capacity, efficiency, integrity and general performance.