Section 115(1) in Jharkhand Panchayat Raj Act, 2001
(1)If a member of any regional area of the Gram Panchayat or a member of any regional constituency of the Panchayat Samiti/Zila Parishad having knowledge of the fact that he is not entitled to hold the office or has ceased being entitled to hold office in that capacity, functions as member of the regional area of the Gram Panchayat (or) as member of the regional constituency of the Panchayat Samiti/Zila Parishad, he, on conviction, shall be penalized by the prescribed authority with such fine as may be prescribed by him for each day on which he sits in his official capacity or votes.
