Section 98(1) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993
(1)Whosoever acts as a panch or member of Panchayat knowing that he is not entitled or has ceased to he entitled to hold office as such, shall on conviction be punished with a fine which may extend to fifty rupees for every day on which he sits or votes as such panch or member.
