Section 26W in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
26W. Surcharge.
(1)The Chairman and other members, officers and servants of the Board shall be liable to surcharge for the loss, waste or misapplication of any money or propriety, of, the Board, if such less, waste or misapplication is direct consequence of his neg1ect or misconduct while acting as such Chairman or-other member officer or servant.(2)The procedure of surcharge shall be such as may be prescribed.(3)Any amount found to be involved in such loss, waste or misapplication as a result of proceedings for surcharge shall be recoverable as arrears of land revenue, and no suit may be instituted in any civil court for the recovery of any such amount.(4)Nothing in sub-section (3) shall prevent the Board from de ducting any amount referred to therein from any sum payable by the Board on account if remuneration or otherwise to such Chairman or other member, officer or servant.
