Section 125(2) in Haryana Panchayati Raj Act, 1994
(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.
