Section 112B in U.P. Zamindari Abolition and Land Reforms Rules, 1952
112B. [ [Added by Notification No. 950-RS/I-A, dated 18.03.1959.]
The Consolidated Gaon [* * *] Fund may, in the discretion of the Collector, by applied to-(a)the payment of travelling allowance and [daily] [Substituted by Notification No. 690-RZ(3)/I-A-2008-D-59, dated 25.07.1960.] allowance to the Chairman or members of the Land Management Committee authorised by a resolution of the Committee to conduct suits and proceedings, where the Land Management Committee has not got sufficient income to meet the same;(b)the payment of expenditure incurred on the engagement of a clerk, if any, is appointed [by the Collector] [Substituted by Notification No. U.O. 757-RZ/I-A-2008-D-59, dated 23.08.1960.] with the previous approval of [the Board of Revenue, U.P.] [Substituted by Notification No. U.O. 757-RZ/I-A-2008-D-59, dated 23.08.1960.], to assist the panel lawyers and Chairman in doing pairvi in the various courts at the headquarters of the district.]
