Section 49 in The Chhattisgarh Municipalities Act, 1961
49. Penalty for refusal to handover charge by outgoing office bearers.
- [(1) The President and the Vice-President shall be deemed to have entered their respective offices from the date of their election and the outgoing President or Vice-President as the case may be, shall cease to function as President or Vice-President respectively.(2)The outgoing President or Vice-President shall forthwith handover, all papers and property, if any, to his successor, failing which the Collector may by order in writing direct such outgoing President or Vice-President, as the case may be, to handover the required papers and property forthwith.(3)If the outgoing President or Vice President to whom a direction has been issued under subsection (2) does not comply with such direction, he shall be punishable with simple imprisonment for a term which may extend to one month or with fine which may extend to one thousand rupees or with both.(4)No prosecution shall be instituted under this section without the previous sanction in writing, of the State Government.] [Substituted by M.P. Act No. 7 of 1988.]
