125. Penalty for refusal to hand over charge to new President, Vice- President or Member.
(1)On the election of a new President, Vice-President or a Member, the outgoing President, Vice-President or a Member shall forthwith hand over charge of his office to such new President, Vice-President, or a Member, as the case may be.(2)If the outgoing President, Vice-President or a Member fails or refuses to hand over charge of his office as required under sub-section (1), the Government or any authority empowered by the Government in this behalf may, by order in writing, direct the President, the Vice-President or a Member, as the case may be, to forthwith hand over the charge of his office and all papers and property of the Zila Parishad, if any, in his possession as such President, Vice-President or a Member to the new President, Vice-President or a Member.(3)If the outgoing President, Vice-President or a Member to whom a direction has been issued under sub-section (2), does not comply with such direction, the Government may take steps to recover all papers and property of the Zila Parishad, if any, in the possession of such President, Vice-President or a Member and for that purpose the Government may authorise any officer to issue a search warrant and exercise all such powers with respect thereto as may be lawfully exercised by a Magistrate under the provisions of Chapter VII of the Code of Criminal Procedure, 1973. The papers and property so recovered shall be handed over to the new President, Vice-President or a member, as the case may be.(4)If the outgoing President, Vice-President or a member to whom a direction has been issued under sub-section (2), does not comply with such direction, except reasons beyond his control, he shall, on conviction, be punished with simple imprisonment for a term which may extend to one month fine which may extend to five rupees, or with both.
