Section 115(2) in Jharkhand Panchayat Raj Act, 2001
(2)If a Mukhia or Up- Mukhia, Pramukh or Up- Pramukh, Adhyaksha or Up-Adhyaksha having knowledge of the fact that he is not entitled to hold office or has ceased being entitled to hold office in that capacity, functions in that capacity, he, on conviction, shall be penalized by the prescribed authority with such fine as may be prescribed by him for each day on which he works or functions in the said capacity.
