Section 26AA(1) in Bombay Khadi and Village Industries Act, 1960
(1)Every member of the Board or its Committee shall be personally liable for the loss, waste, or misapplication of any money or other property of the Board to which he has been party, or which has been caused or facilitated by his misconduct or gross neglect of his duty as a member.[26-AA and 26-AB ins. by Gujarat 15 of 1990 w.e.f. [3-8-1990]]
