Section 68 in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
68. Defalcation or loss of money or valuable.
- Without prejudice to the remedy under any law for the time being in force, any defalcation or loss of money or valuable belonging to the Board or market committee, as the case may be, shall be reported immediately, by the executive authority concerned, after discovery to the Auditor and to the Director who shall send a report thereof to the Government, if the value of defalcation or loss exceeds Rs. 5,000 (Rupees five thousand only). A further and complete report shall also be submitted to the Auditor and Director, as soon as may be, after the matter has been fully enquired into setting forth the nature and extent of the defalcation or loss, the errors or neglect of rules by which such defalcation or loss was rendered possible, and the prospects of effecting a recovery.
