Section 106 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
106. Panel lawyer to be engaged in criminal cases.
- Panel lawyers cannot be engaged in criminal cases or cases under the Panchayat Raj Act. They can appear only in those cases, in which their engagement is approved by the Collector or Sub-Divisional Officer. They shall watch the interest of the State in those cases, in which the State is a party, unless otherwise directed by the Collector. Panel lawyers should be engaged on behalf of the Gram Sabha in criminal cases filed by or against the Gram Sabha. Panel lawyers (Criminal) should be paid his fees at the same rate, which has been prescribed for the similar cases of the State and the expense should be borne by the consolidated fund of Gram Sabha. [Vide G.O. No. 3193 (M)/ID-2004-D-62, dated 17th December, 1952 read with sub-para (3), (4) and (18) of Para 1 of G.O. No. C-5777/VII-B-F-1239-53, dated 30th March, 1954].
