Section 639 in The Orissa Municipal Corporation Act, 2003
639. Penalty for acting as Corporator, Mayor, Deputy Mayor when disqualified.
(1)Whoever acts as a Corporator, knowing that under this Act or the rules made thereunder, he is not entitled or has ceased to be entitled to hold such office, shall be punishable with fine which may extend to five hundred rupees.(2)Whoever acts as the Mayor or Deputy Mayor of the Corporation or exercise any of his functions knowing that under this or the rules made thereunder he is not entitled or has ceased to be entitled to hold such office or to exercise such functions shall be punishable with fine which may extend to one thousand rupees for every such offence.(3)If the Mayor or the Deputy Mayor of the Corporation intentionally omits to deliver up or to hand over any documents of, or any moneys or other properties vested in, or belonging to, the Corporation which are, 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 such Mayor or Deputy Mayor expires and in the case of Deputy Mayor also on demand by the Mayor, such Mayor or Deputy Mayor shall be punishable with fine which may extend to five thousand rupees.
