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State of Rajasthan - Section

Section 13 in Shri Sanwaliaji Temple Act, 1992

13. Liability for loss etc.

- Every member of the Board including the President shall be liable for the loss, wastes on misapplication of any money or other property belonging to, or constituting the endowment if such loss, waste or misapplication is a direct consequence of his willful act or omission while holding office, and a suit for compensation may be instituted against him by the Board or by the State Government.