Section 21 in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
21. [Surcharge. [Substituted by section 12 of president Act no.13 of 1973 as reenacted by U.P. Act no. 30 of 1974]
(1)The Chairman, Vice-Chairman and every member, officer and servant, of the Committee shall be liable to surcharge for the loss, waste or misapplication of any money or property of the Committee, if such a loss, waste or misapplication is a direct consequence of his neglect or misconduct while acting as Chairman, Vice-Chairman, member, officer or servant.(2)The procedure of surcharge and the manner of the recovery of the amount involved in loss, waste or misapplication shall be such as may be prescribed.(3)No suit shall lie in any court for the recovery of any sum recoverable in the manner prescribed under sub-section (2)]
