Section 76BBB in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
76BBB. Surcharge.
- If in the course of audit, inquiry or inspection, it is found that any person who is or was entrusted with the organisation or management of the Development Authority, which shall include the Chairman and such other officers and servants of such authority, is responsible for an act of omission or commission causing pecuniary loss to the Development Authority, the State Government may after due enquiry order such person to make good such of the loss, as the State Government may consider just and equitable :Provided that no order under this section shall be made unless the person concerned is given a reasonable opportunity of being heard in the matter :Provided further that in addition to recovery in such cases the State Government may also initiate such other action against such person or persons as it may deem fit.Explanation. - For the purpose of this section the appointment made by the Chairman or any officer or servant of the Development Authority in contravention of the provisions of this Act or rules made thereunder shall be deemed to be pecuniary loss.
