Section 125(4) in Haryana Panchayati Raj Act, 1994
(4)If the outgoing President, Vice-President or a member to whom a direction has been issued under sub-section (2), does not comply with such direction, except reasons beyond his control, he shall, on conviction, be punished with simple imprisonment for a term which may extend to one month fine which may extend to five rupees, or with both.
