Section 125(3) in Haryana Panchayati Raj Act, 1994
(3)If the outgoing President, Vice-President or a Member to whom a direction has been issued under sub-section (2), does not comply with such direction, the Government may take steps to recover all papers and property of the Zila Parishad, if any, in the possession of such President, Vice-President or a Member and for that purpose the 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, 1973. The papers and property so recovered shall be handed over to the new President, Vice-President or a member, as the case may be.
