Section 16 in The Punjab Village Common Lands (Regulation) Rules, 1964
16. Procedure where panchayat sues or is sued in its representative capacity.
- [Sections [15(2)(h)] [(1)] [See L.S. Part III, dated 19.11.1976.] The panchayat shall by a resolution to be recorded in the proceeding book, appoint its sarpanch [-] [Words 'Naib-Sarpanch' omitted by Punjab Notification dated 14.2.1979.] or any other panch to contest any suit filed by or against the panchayat. The sarpanch [-] [Words 'Naib-Sarpanch' omitted by Punjab Notification dated 14.2.1979.] or panch so appointed shall file a copy of the resolution duly attested by the sarpanch under the seal of the panchayat in the court along with other documents.(2)The actual expenditure incurred in the defence of the case shall be chargeable to the funds of the panchayat.(3)The sarpanch [-] [Words 'Naib-Sarpanch' omitted by Punjab Notification dated 14.2.1979.] or panch so appointed shall not be competent to compound or admit claim of the party suing the panchayat without prior authorization by the panchayat by a resolution in writing passed in a meeting specifically called for the purpose. If any decree or order is passed by the court as a result of fraud, misrepresentation, concealment of facts or collusion with the opposite party, the sarpanch or panch shall be personally liable for the loss caused to the panchayat.
