Section 637 in The Orissa Municipal Corporation Act, 2003
637. Personal liability of Corporators.
(1)A person shall be liable for any expenditure made from Corporation fund contrary to law where such illegal payment has been authorized by him while acting as Mayor, Deputy Mayor, Corporator or Commissioner.Provided that the Government may for reasons to be recorded in writing condone any such illegal payment.(2)In any such case, where an application has not been condoned by the Government, a suit for recovery may be instituted against the person in pursuance of the decision of the Corporation.
