Section 13(b) in The Tamil Nadu Abolition of Posts of Part-Time Village Officers Act, 1981
(b)if any such part-time Village Officer fails to comply with the provisions of clause (a), he shall, on conviction by a Metropolitan Magistrate or a Judicial Magistrate of the first class, be punishable with imprisonment for a term which may extend to three years, or fine which may extend to five thousand rupees, or with both.
