(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.
