Section 98(3) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(3)[ Any person whose term of office has expired or who has tendered resignation or against whom a no confidence motion has been passed or who has been removed from an office of the Panchayat fails to hand over forthwith any record, article or money or other properties vested in or belonging to the Panchayat which are in his possession or control to his successor in office shall on conviction be punished with a fine which may extend to rupees two thousand.] [Substituted by M.P. Act No. 26 of 1994 (w.e.f. 30-5-1994).]
