Section 149 in The Himachal Pradesh Panchayati Raj Act, 1994
149. Penalty for acting as member, Pradhan, Up-Pradhan, Chairman, Vice-Chairman when disqualified.
(1)Whosoever acts as a Panch or member of a Panchayat, knowing that he is not entitled to or has ceased to be entitled to hold office as such, shall on conviction be punished with fine which may extend to fifty rupees for every day on which he sits or votes as such panch or member.(2)whoever acts as Pradhan or Up-Pradhan, Chairman or Vice-Chairman, knowing that he is not entitled or has ceased to be entitled to hold office as such shall, on conviction, be punished with a fine which may extend to one hundred rupees for every day on which he acts or functions as such.(3)Any person who after the expiry of his term or on resigning from the office or removal from the office of Pradhan, Up-Pradhan, Chairman or Vice-Chairman fails to handover forthwith any document or, of any money or other properties vested in or belonging to the Panchayat, as the case may be, which are in his possession or control to his successor in office, shall, on conviction, be punished with a fine which may extend to two hundred and fifty rupees.
