Section 152A(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)The Mayor, [Deputy Mayor], and every member, officer and servant of the Corporation shall be liable to surcharge for the loss, waste or misapplication of any money or property of the Corporation, if such loss, waste or misapplication is a direct consequence of his neglect or misconduct while acting as such Mayor, [Deputy Mayor] [The word 'Deputy Mayor' omitted by U.P. Act 49 of 2007, S.8.], member, officer or servant.
