Section 92 in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
92. Power to recover records, articles and money.
(1)Where the prescribed authority is of the opinion that any person has unauthorizedly in his custody any record or article or money belonging to the Panchayat, [or Gram Nirman Samiti and Gram Vikas Samiti] [Inserted by M.P. Act No. 16 of 2004 (w.e.f. 1-1-2005).] [or Committee of Gram Sabha] [Inserted by M.P. Act No. 18 of 2007 (w.e.f. 4-7-2007).] he may, by a written order, require that the record or article or money be delivered or paid forthwith to the Panchayat [or Gram Nirman Samiti and Gram Vikas Samiti] [Inserted by M.P. Act No. 16 of 2004 (w.e.f. 1-1-2005).] [or Committee of Gram Sabha] [Inserted by M.P. Act No. 18 of 2007 (w.e.f. 4-7-2007).], in the presence of such officer as may be appointed by the prescribed authority in this behalf.(2)If any person fails or refuses to deliver the record or article or pay the money as directed under sub-section (1), the prescribed authority may cause him to be apprehended anti may send him with a warrant in such form as may be prescribed, to be confined in a Civil Jail for a period not longer than thirty days.(3)The prescribed authority may,-(a)for recovering any such money direct that such money be recovered as an arrear of land revenue; and(b)for recovering any such record or articles issue a search warrant and exercise all such powers with respect thereto as may lawfully be exercised by a Magistrate under the provisions of Chapter VII of the Code of Criminal Procedure, 1973 (No. 2 of 1974).(4)No action under sub-section (1) or (2) or (3) shall be taken unless a reasonable opportunity has been given to the person concerned lo show cause why such action should not be taken against him.(5)A person against whom an action is taken under this section shall be disqualified to be member of any Panchayat [or Gram Nirman Samiti and Gram Vikas Samiti] [Inserted by M.P. Act No. 16 of 2004 (w.e.f. 1-1-2005).] [or Committee of Gram Sabha] [Inserted by M.P. Act No. 18 of 2007 (w.e.f. 4-7-2007).] for a period of [six] [Substituted by M.P. Act No. 26 of 1994 (w.e.f. 30-5-1994).] years commencing from the initiation of such action.
