384. Penalty for acting as Councillor, [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.] when disqualified.
(1)Whoever acts as a Councillor, knowing that under this Act or the rules and regulations 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 fifty rupees for every such offences.(2)Whoever acts as 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.] or exercise any of his functions knowing that under this Act or the rules or regulations 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 hundred rupees for every such offence.(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.
