Section 45(2) in The Karnataka Public Libraries Act, 1965
(2)If after giving the member or members concerned a reasonable opportunity for showing cause to the contrary the Director of Public Libraries is satisfied that the loss, waste or misapplication of any money or other property of the Local Library Authority is a direct consequence of misconduct or neglect on his or their part, the Director of Public Libraries shall by order in writing direct such member or members to pay to the Local Library Authority before a specified date, the amount required to reimburse it for such loss, waste or misapplication.
