Section 597(1) in The Calcutta Municipal Corporation Act, 1980
(1)Every Councillor or Alderman, the Municipal Commissioner, or every other officer or employee of the Corporation shall be liable for the loss, waste or misapplication of any money or other property owned by or vested in the Corporation, if such loss, waste or misapplication is a direct consequence of his neglect or misconduct, and a suit for compensation may be instituted against him by the State Government or by the Corporation with the previous sanction of the State Government.
