Section 77(2) in Kerala District Administration Act, 1979
(2)Whoever acts as the President or the Vice-President of a district council or exercises any of his functions as such, knowing that under this Act or the rules made thereunder, he is not entitled or had ceased to be entitled to hold office as 'such or to exercise such functions, shall be punishable with fine not exceeding one thousand rupees for every such offence.
