Section 53 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
53. Penalty for refusal to handover charge to new President or Vice-President.
(1)On the election of a new President or Vice-President, the outgoing President or Vice-President in whose place the new President or Vice-President has been elected shall forthwith handover charge of his office to such new President or Vice-President, as the case may be.(2)If the outgoing President or Vice-President fails or refuses to handover charge of his office as required under sub-section (1), the State Government or any authority empowered by the State Government in this behalf may, by order in writing, direct the President or the Vice-President, as the case may be, to forthwith handover charge of his office and all papers and property of the Zilla Parishad, if any, in his possession as such President or Vice-President, to the new President or Vice-President.(3)If the outgoing President or Vice-President to whom a direction has been issued under sub-section (2) does not comply with such direction, the State Government may take steps to recover all papers and property of the Parishad, if any, in the possession of such President or Vice-President, and for that purpose the State Government may authorise any officer to issue a search warrant and exercise all such powers with respect thereto as may be lawfully exercised by a Magistrate under the provisions of Chapter VII of the [Code of Criminal Procedure, 1898] [See now the Code of Criminal Procedure, 1973 (2 of 1974).]. The papers and property so recovered shall be handed over to the new President or the Vice-President, as the case may be.(4)If the outgoing President or Vice-President to whom a direction has been issued under sub-section (2) does not comply with such direction, except for reasons beyond his control, he shall, on conviction, be punished with simple imprisonment for a term which may extend to one month or with fine which may extend to five hundred rupees, or with both.
