(3)If the [Chairperson or Vice-Chairperson] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] [* * *] [Omitted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] of a [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] intentionally omits to deliver up or to hand-over any documents of, or any moneys or other properties vested in, or belonging to the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] 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 [Chairperson or Vice-Chairperson] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] [* * *] [Omitted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] expires and in the case of the Vice-Chairperson also on demand by the Chairperson, such Chairperson or Vice-Chairperson [* * *] [Omitted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] shall be punishable with fine which may extend to five hundred rupees for every such offence.
