Section 630 in The Orissa Municipal Corporation Act, 2003
630. Liability for loss, waste or misapplication of property.
- The Mayor, the Deputy Mayor, every Corporator and every officer or employee appointed under this Act, 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 consequences of any illegal act, omission, neglect or misconduct on his part and a suit for compensation may be instituted against any of them in any Competent Court having jurisdiction over the place where the office of the Corporation is situated, with the previous sanction of the Government.
