Section 16 in The U.P. Shri Badrinath and Shri Kedarnath Temples Act, 1939
16. Liability of members.
- Every member of the Committee shall be liable for the loss, waste or misapplication of [the Temple fund] [Substituted by section 15, of the U.P. Act VIII of 1964.], or such loss waste or misapplication is a direct consequence of his wilful act or omission while a member, and a suit for compensation may be instituted against him either by the Committee or by the Government.
