Section 486 in Karnataka Municipal Corporations Act, 1976
486. Liability of Commissioner and councillor for loss, waste or misapplication of fund, etc.
(1)The Commissioner and every councillor 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 wilful neglect or misconduct and a suit for compensation may be instituted against him by the corporation with the previous sanction of the Government.(2)Every such suit shall be commenced within three years after the date on which the cause of action arose.
