Section 26W(1) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
(1)The Chairman and other members, officers and servants of the Board shall be liable to surcharge for the loss, waste or misapplication of any money or propriety, of, the Board, if such less, waste or misapplication is direct consequence of his neg1ect or misconduct while acting as such Chairman or-other member officer or servant.
