Section 114 in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
114. Authority to report material impropriety or irregularity, loss, waste or misapplication.
- The authority shall,-(a)report to the market committee or Board, as the case may be, any material impropriety or irregularity which he may observe in the expenditure or in the recovery of moneys due to the market committees or Board or in the accounts of the market committee or Board; and(b)report to the market committee or Board, as the case may be, any loss, waste or misapplication of money or other property owned by, or vested in, the market committee or Board, if such loss, waste or misapplication is a direct consequence of neglect or misconduct, with the names of any person directly or indirectly responsible for such loss, waste or misapplication.
