Section 13 in The Tamil Nadu Abolition of Posts of Part-Time Village Officers Act, 1981
13. Penalty for not handing over of records and other properties of village administration.
- Notwithstanding anything contained in any other law,-(a)any part-time Village Officer who ceases to be such part-time Village Officer under section 3 shall, on demand, hand over immediately any records and properties of the village administration, which are in, or have come into, his possession or control, to the officer appointed under section 14;(b)if any such part-time Village Officer fails to comply with the provisions of clause (a), he shall, on conviction by a Metropolitan Magistrate or a Judicial Magistrate of the first class, be punishable with imprisonment for a term which may extend to three years, or fine which may extend to five thousand rupees, or with both.
