(3)Any person who having been the President, temporary President or Vice-President of a Village Panchayat, or the Chairman, temporary Chairman or Vice-Chairman of a Panchayat Union Council or District Panchayat fails to hand over any documents of, or any moneys or other properties vested in or belonging to the Village Panchayat or Panchayat Union Council or District Panchayat 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 office as such President, temporary President or Vice-Chairman or as such Chairman, temporary Chairman or Vice-Chairman expires;(b)in the case of a person who was the Vice-President also on demand by the President; and(c)in the case of a person who was the Vice-Chairman also on demand by the Chairman,shall be punishable with fine not exceeding one thousand rupees for every such offence.
