Section 18 in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
18. Handing over charge by outgoing Sarpanch [or President of Cram Nirman Samiti] [Inserted by M.P. Act No. 16 of 2004 (w.e.f. 1-1-2005).].
- [(f) The newly elected Sarpanch [or President of Gram Nirman Samiti] [Substituted by M.P Act No. 26 of 1994 (w.e.f. 30-5-1994).] shall be deemed to have assumed the charge of the office with effect from the date of first meeting as provided in Section 20.](2)[ If the outgoing Sarpanch [or President of Gram Nirman Samiti] [Substituted by M.P Act No. 26 of 1994 (w.e.f. 30-5-1994).] fails or refuses to hand over any papers or property in his possession to the newly elected Sarpanch [or President of Gram Nirman Samiti] [Inserted by M.P. Act No. 16 of 2004 (w.e.f. 1-1-2005).], the prescribed authority may by order, in writing direct the outgoing Sarpanch [or President of Gram Nirman Samiti] [Inserted by M.P. Act No 16 of 2004 (w.e.f. 1-1-2005).] to hand.over forthwith all papers and property in his possession as Sarpanch [or President of Gram Nirman Samiti] [Inserted by M.P. Act No 16 of 2004 (w.e.f. 1-1-2005).] to the new Sarpanch, [or President of Gram Nirman Samiti] [Inserted by M.P. Act No. 16 of 2004 (w.e.f. 1-1-2005).] Up-Sarpanch or Secretary of the Gram Panchayat, as the case may be.](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.(4)A Sarpanch [or President of Gram Nirman Samiti] [Inserted by M.P. Act No. 16 of 2004 (w.e.f. 1-1-2005).] against whom an action has been taken under sub-section (3) and who has been found guilty, shall be disqualified to be member or an office-bearer of Panchayat for a period of six years from the date on which he has been found guilty :Provided that such disqualification may be removed or the period thereof may be reduced by the State Government for reasons to be recorded in writing.
