Section 18(3) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(3)If an out-going Sarpanch [or President of Gram Nirman Samiti] [Inserted by M.P. Act No. 16 of 2004 (w.e.f. 1-1-2005).] fails to comply with the direction under sub-section (2), the prescribed authority shall proceed against him in accordance with Section 92 and shall take necessary steps to launch prosecution under Section 98.
