Section 111(1) in Rajasthan Panchayati Raj Act, 1994
(1)Every member of a Panchayati Raj Institution including the chairperson or deputy chairperson thereof shall be liable to the Panchayati Raj Institution of which he is such member or, as the case may be, such chairperson or deputy chairperson for the loss, waste or mis-application of any money or other property belonging to such Panchayati Raj Institution, if such loss, waste or mis-application is a direct consequence of his neglect or misconduct while in office as such member or, as the case may be, such chairperson or deputy chairperson.
