- Every member of the Board including the President [and the Vice President] [Inserted by Rajasthan Act 18 of 1966.] shall be liable for the loss, waste or 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.
