Section 129 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
129. Appointment of pairvi clerk.
- Collector of the district can appoint a pairvi clerk in the district to assist the panel lawyers and the Chairman of Bhumi Prabandhak Samiti for doing pairvi in different courts situated at the headquarters of the district, if the number of cases of the Gram Sabha is more than 800. While sanctioning for extending the terms of the appointment of pairvi clerk number of pending cases of Gram Sabha every year will be kept in view. Proposal of recommendation of Pairvi Cleark shall be sent to the Commissioner of the Division through Collector. For enhancement of number of Pairvi Cleark each year the recommendation of Board shall also be essential. At the time of acceptance of renewal of posts for forthcoming year it will be considered to the recommendation of the Collector and Commissioner with regard to cases of Gram Sabha. [Vide G.O. No. 561 (M)-R/ID-2808-ID-59, dated 13th September, 1960].Service Conditions of the Pairvi Clerk. - Service conditions of the pairvi clerk will be the following :(1)There will be compact pay of Rs. 125 for the post and no dearness allowance, etc. shall be made separately.(2)Post will be temporary, which will be liable to be terminated on the notice of one month by the Collector.(3)Collector will appoint pairvi clerk in consultation with District Government Counsel (Revenue). He will exercise all the powers of appointing authority in which there should be in specific cases also for censor or rights of fine for misconduct or negligence.(4)A candidate for the post should have atleast five years experience of litigation and case work.(5)There is no prescribed qualification for this post but preference will be given to those candidates who have passed High School Examination or higher examination thereto.(6)The aforesaid clerk will be the whole time servant of the Gram Sabha in the district. Besides assisting District Government Counsel (Revenue) and (Civil) and, other Panel lawyers alongwith Chairman of Bhumi Prabandhak Samiti shall keep close contact with Revenue Assistants and case clerk for performing the work pertaining to cases of Gram Sabhas.(7)He will render also general assistance to the office of the District Land Reforms Officer in maintenance of the personal ledger account of the Consolidated Gram Fund but he will not be allowed to handle money transaction. [Vide G.O. No. 88/5/73 (177)-Rajaswa-7, dated 15th September, 2973].
