Section 16 in The Jammu and Kashmir Shri Mata Vaishno Devi Shrine Act, 1988
16. Liability of members.
- Every member of the Board shall be liable for the loss, waste or mis-application of the Shrine Fund if such loss, waste or mis-application is a direct consequence of his wilful act or omission while as member and a suit for compensation may be instituted against him by the Board.
