(3)[ Where the President or Vice-President of a Panchayat refuses to hand over charge, of his office or any documents or money or other properties vested in, or belonging to the Panchayat which are in his possession or control or which had come into his possession or control, to his successor in office or other prescribed authority as soon as his term of office as President or Vice-President expires and in the case of the Vice-President, immediately on demand by the President, such President or Vice-President shall, on conviction, be punished for such offence with a fine which shall not exceed ten thousand rupees.] [Inserted by Act No. 34 of 2014, dated 23.12.2014.]
