Section 130 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
130. Expenditure to be met from the Consolidated Gram Fund.
(1)Following expenditure in relation to Gram Sabha litigation can be made from Consolidated Gram Fund :(A)Payment of fees and allowances of the Panel lawyers appointed under Section 127-B, U.P.Z.A. & L.R. Act, 1959.(B)Payment of expenditure in relation with the conduct and prosecution of suits, application or other proceedings by or against the Gram Sabha or Bhumi Prabandhak Samiti filed under U. P. Zamindari Abolition and Land Reforms Act, 1950.(C)If fund available in the Consolidated Gram Fund is not sufficient for payment of fees to lawyer and other expenditure in relation to litigation of Gram Sabha, the deficiency may be re-imbursed by withdrawing amount from concerned Gram Sabha Fund and for this purpose Tahsildar will be authorised to make payment from Consolidated Fund of the Gram Sabha, to which the expenditure relates. Care will be taken to ensure that said amount will be withdrawn only in absolute necessary condition and the same amount is not withdrawn twice. [Vide B.O. No. 99/G-5-604-60, dated 7th December, 1961].(D)If in any case expenses on behalf of the State of U.P. and Gram Sabha both is made from the Consolidated Gram Fund of the District, amount of decree passed in favour of State by the Court will be deposited in that fund with the amount of decree passed in favour of the Gram Sabha. If in any such case expenditure has been borne by Government, amount of decree passed in favour of the State will be deposited in the revenue of State. [Vide G.O. No. 10/G-5-426-57, dated 11th February, 1960].(E)While issuing instructions to District Government Counsel (Revenue) of a district, where an appellate Court is situated, for pairvi of any appeal or revision of Gram Sabha cases of his own district, District Officer should send simultaneously possible miscellaneous expenditure from the Consolidated Gram Fund. The District Government Counsel will maintain districtwise expenses incurred separately and present vouchers of expenses regularly to concerned District Officer. [Vide B. O. No. 86/G-5-621-60, dated 2nd November, 1970].(2)Consolidated Gram Fund may be utilized by the Collector accordingly to his discretion for the following :(A)the payment of travelling allowance and daily allowance to the Chairman or members of the Bhumi Prabandhak Samiti authorised by a resolution of the Samiti to conduct suits and proceedings, where the Bhumi Prabandhak Samiti has not got sufficient income to meet the same. [See Rule 112-B, U.P.Z.A. & L.R. Rules].(B)the payment of expenditure incurred on the engagement of a clerk, if any, is appointed by the Collector with the previous approval of the Board of Revenue, U.P., to assit the panel lawyers and Chairman in doing pairvi in the various courts at the headquarters of the district. [See Rule 112-B, U.P.Z.A. & L.R. Rules].(C)Collector may make payment of expenditure on printing of form in connection with proceedings pertaining to the cases of ejectment under Section 122-B, U.P.Z.A. & L.R. Act, 1950 from Consolidated Gram Fund:Provided that the expenditure shall not be exceeded from the limit exceeding Rs. 2,000. [Vide G.O. No. 8891/75 Rajaswa-12 (2727/75), dated 10th October, 1975].
