Section 77 in Kerala District Administration Act, 1979
77. penalty for acting as member, president or Vice- President when disqualified.
(1)Whoever acts as a member of a district. council knowing that under this Act or the rules made thereunder, he is not entitled or has ceased to be entitled to hold office as such, shall be punishable With fine not exceeding ' two hundred rupees for every such offence.(2)Whoever acts as the President or the Vice-President of a district council or exercises any of his functions as such, knowing that under this Act or the rules made thereunder, he is not entitled or had ceased to be entitled to hold office as 'such or to exercise such functions, shall be punishable with fine not exceeding one thousand rupees for every such offence.(3)Any person who having been the President, or the Vice-President or a Chairman of any Standing Committee of a district council fads to hand over any document or other property vested or belonging to the district council which are in, or have come into his possession or control to his successor in office or other prescribed authority,-(a)in every case, as soon as his term of offices as such President or Vice-President or Chairman expires;(b)in the case of a person who was the Vice-President, or the Chairman of a Standing Committee also on demand by the President, shall be punishable with fine not exceeding one thousand rupees for every such breach.
