Section 149(1) in The Himachal Pradesh Panchayati Raj Act, 1994
(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.
