Section 3(4) in Tamil Nadu Panchayats (Appointment of Counsel and Incurring of Law Charges) Rules, 1999
(4)In cases where Inspector considers the importance nature to safeguard the interest of panchayat to be defended or argued by Advocate-General of Tamil Nadu, the Senior Counsel at a significant cost, the same shall be brought to the notice of the Government. The decision of the Government shall be final. In all such cases, fee shall be fully paid by the panchayat concerned.
