Section 229(2) in Andhra Pradesh Panchayat Raj Act, 1994
(2)Notwithstanding anything contained in sub-Section (1) where any offence under this Act has been committed by a company and it is proved that offence has been committed with the consent or connivance or is attributable to any neglect on the part of any director, manager, Secretary or other officer of the company, such director, manager, Secretary or other official shall be deemed to be guilty of that offence and shall be liable to be proceeded against and punished accordingly.Explanation. - For the purposes of this Section, -(a)"company" means any body corporate and includes a firm or other association of individuals; and(b)"director" in relation to a firm means a partner in the firm.[Chapter II A] [Substituted by Section 7 of Act. No. 26 of 2000.] Election Expenses
