Section 18 in The Chhattisgarh Panchayat Raj Adhiniyam, 1993
18. Handing over charge by outgoing Sarpanch.
(1)The newly elected Sarpanch shall be deemed to have assumed the charge of the office with effect from the date of first meeting as provided in Section 20.(2)If the outgoing Sarpanch fails or refuses to hand over any papers or property in his possession to the newly elected Sarpanch, the prescribed authority may by order, in writing direct the outgoing Sarpanch lo hand over forthwith all papers and property in his possession as Sarpanch to the new Sarpanch, Up-Sarpanch or Secretary of the Gram Panchayat, as the case may be.(3)If an out-going Sarpanch fails to comply with the direction under sub-section (2), the prescribed authority shall proceed against him in accordance with Section 92 and shall lake necessary steps to launch prosecution under Section 98.(4)A Sarpanch against whom an action has been taken under sub-section (3) and who has been found guilty, shall be disqualified to be' member or an office-bearer of Panchayat for a period of six years from the date on which he has been found guilty :Provided that such disqualification may be removed or the period thereof may be reduced by the State Government for reasons to be recorded in writing.
