Section 89 in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
89. Liability of Panch etc. for loss, misappropriation.
(1)Every Panch, member, office-bearer, officer or servant of Panchayat [or Gram Nirman Samiti and Gram Vikas Samiti] [Inserted by M.P. Act No. 16 of 2004 (w.e.f. 1-1-2005).] [or Committee of Gram Sabha] [Inserted by M.P. Act No. 18 of 2007 (w.e.f. 4-7-2007).] shall he personally liable for loss, waste or misapplication of any money or other property of the Panchayat [or Gram Nirman Samiti and Gram Vikas Samiti] [Inserted by M.P. Act No. 16 of 2004 (w.e.f. 1-1-2005).] [or Committee of Gram Sabha] [Inserted by M.P. Act No. 18 of 2007 (w.e.f. 4-7-2007).] to which he has been a party or which has been caused by him by misconduct or gross neglect of his duties. The amount required for reimbursing such loss, waste, or misapplication shall be recovered by the prescribed authority :Provided that no recovery shall be made under this section unless the person concerned has been given a reasonable opportunity of being heard.(2)If the person concerned fails to pay the amount, such amount shall he recovered as arrears of land revenue and credited to the funds of the Panchayat [or Gram Nirman Samiti and Gram Vikas Samiti] [Inserted by M.P. Act No. 16 of 2004 (w.e.f. 1-1-2005).] [or Committee of Gram Sabha] [Inserted by M.P. Act No. 18 of 2007 (w.e.f. 4-7-2007).] concerned.
