Section 18(2) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993
(2)If the outgoing Sarpanch fails or refuses to hand over any papers or property in his possession to the newly elected Sarpanch, the prescribed authority may by order, in writing direct the outgoing Sarpanch lo hand over forthwith all papers and property in his possession as Sarpanch to the new Sarpanch, Up-Sarpanch or Secretary of the Gram Panchayat, as the case may be.
