(2)If the retiring Pradhan or the person holding charge of the Pradhan's office fails or refuses to hand over charge of his office as required under subsection (1), the Director of Panchayats or any officer empowered by him in this behalf, may, by order in writing, direct the retiring Pradhan to hand over charge of his officer forthwith and all papers and properties in his possession as such Pradhan to the new Pradhan.
