Section 98 in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
98. Penalty for acting as Panch, Member, Sarpanch, Up-Sarpanch, President, Vice-President, when disqualified.
(1)Whosoever acts as a panch or member of Panchayat 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 fifty rupees for every day on which he sits or votes as such panch or member.(2)Whoever acts as Sarpanch or Up-Sarpanch, President or Vice-President, knowing that he is not entitled or has ceased to be entitled to hold office as such shall, on conviction, be punished with a line which may extend to one hundred rupees for every day on which he acts or functions as such.(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).]
