Section 358(1) in Chennai City Municipal Corporation Act, 1919
(1)If a councillor [*] votes in contravention of section 34, or if any person acts as a councillor [*] [Omitted the words 'or an alderman' by section 2(1) of the Madras City Municipal (Amendment) Act, 1958 (Tamil Nadu Act XXIV of 1958).] knowing that under this Act or the rules made thereunder he is not entitled or has ceased to be entitled to hold such office, he shall, on conviction, be punished with fine not exceeding two hundred rupees for every such offence.Penalty for acting as Mayor or Deputy Mayor when not entitled, etc. - (2) If any person acts as or exercises the functions of the Mayor or Deputy Mayor knowing that under this Act or the rules made thereunder he is not entitled or has ceased to be entitled to hold such office or to exercise such function, he shall, on conviction, be punished with fine not exceeding one thousand rupees for every such offence.Penalty for failure to hand over documents, etc. by Mayor or Deputy Mayor. - (3) If the Mayor or Deputy Mayor fails to hand over any documents of, or any money, or other properties vested in, or belonging to, the corporation which a re in or have come into his possession or control to his successor-in-office or other prescribed authority, in every case as soon as his term of office as Mayor or Deputy Mayor expires and in the case of the Deputy Mayor also on demand by the Mayor, such Mayor or Deputy Mayor shall, on conviction, be punished with fine not exceeding one thousand rupees for every such offence.]
