Section 13 in The Assam Frontier (Administration of Justice) Regulation, 1945
13. Punishment of members of Village Authority.
- Without prejudice to any punishment to which he may be liable under any other law, a member of a village authority shall, for any misconduct in the exercise of his functions under this Chapter, be punishable with fine which may extend to Rs. 500/- or with imprisonment of either description for a term which may extend to six months, on conviction by the Deputy Commissioner or an Assistant Commissioner. An appeal shall lie from an order of Assistant Commissioner under this section to the Deputy Commissioner.
