(1)The State Government may, on such terms and conditions and in such manner as may be prescribed appoint -(a)[one or more Standing Counsel (Revenue)] [Substituted 'one Standing Counsel (Revenue)' by U.P. Act No. 4 of 2016, dated 11.3.2016.] each at Allahabad High Court and Lucknow Bench thereof;(b)[one or more Standing Counsel (Revenue)] [Substituted 'one Standing Counsel (Revenue)' by U.P. Act No. 4 of 2016, dated 11.3.2016.] each for Board of Revenue Allahabad and Lucknow;(c)[ one or more Divisional Government Counsel (Revenue) for the divisional headquarters who shall also look after the work related to Circuit Courts of the Board, (wherever Circuit Courts exist at Division level) and] [Substituted by U.P. Act No. 7 of 2019, dated 2.8.2019.](d)[one District Government Counsel (Revenue) and one or more Additional District Government Counsel (Revenue) for the district headquarters] [Substituted 'one District Government Counsel (Revenue) for the district headquarters' by U.P. Act No. 4 of 2016, dated 11.3.2016.].(2)The Collector may, on such terms and conditions and in such manner as may be prescribed, appoint not more than two Penal Lawyers (Revenue) for every tahsil.(3)Subject to the provisions of sub-section (2) of Section 62, the legal practitioners appointed under sub-section (1) or sub-section (2) may plead or act, without any written authority, on behalf of any [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.], Gram Panchayat or Bhumi Prabandhak Samiti in any Court or authority for which he is so appointed.(4)No [Gram Sabha, Gram Panchayat or Bhumi Prabandhak Samiti] [Substituted 'Gram Sabha, Panchayat or Bhumi Prabandhak Samiti' by U.P. Act No. 4 of 2016, dated 11.3.2016.], Panchayat or Bhumi Prabandhak Samiti shall engage any legal practitioner other than one appointed under this section without prior permission of the Collector.(5)Notwithstanding anything contained in the Court Fees Act, 1870, (Act No. 7 of 1870) no Court fee shall be payable on any vakalatnama or memo of appearance filed by any legal practitioner appointed under this section.(6)The legal practitioners appointed under this section shall not be competent to plead or act against any [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.], Gram Panchayat or Bhumi Prabandhak Samiti before any Court for which he is so appointed.(7)[ The State Government may, by notification in the Gazette, issue any difection, for monitoring of cases filed by or against Gram Panchayat, Gram Sabha or Bhumi Prabandhak Samiti and for performance based annual appraisal of Panel Advocates appointed under this Code or the enactments repealed by it, and also for appointing any law officer for the aforesaid purpose.] [Inserted by U.P. Act No. 4 of 2016, dated 11.3.2016.]
