111. Power to get back records and articles and to realise money.
(1)If the prescribed Authority is of opinion that a person is unauthorizedly keeping in his custody any record or articles or money of a Gram Panchayat, Panchayat Samiti or Zila Parishad, then he may, by an order in writing, require the said record or articles or money to be delivered or paid immediately to the Panchayat in presence of such an officer as the prescribed Authority may appoint in this regard.(2)If a person does not deliver the records or articles or does not pay the money as directed under sub-section(1) or denies so to do, the prescribed Authority may punish him in the manner as may be prescribed by the State Government.(3)No action under subsections (1) and (2) shall be taken unless the concerned person is given a reasonable opportunity to show cause in this regard as to why such an action be not taken against him.(4)A person, against whom any action under this section is taken, shall be unqualified to be a member of a Panchayat for a period of six years from initiation of such action.
