Section 499 in The Delhi Municipal Corporation Act, 1957
499. Liability of Commissioner, etc. , for loss, waste or misapplication of Municipal Fund or property.
(1)[Every councillor and every person referred to in clause (b) of sub-section (3) of section 3, the Commissioner] [Substituted by Act 67 of 1993, section 126, for certain words (w.e.f. 1-10-1993)], [*] [The words "the General Manager (Transport)" omitted by Act 71 of 1971, section 7 and Sch. II (w.r.e.f. 3-11-1971)] and every municipal officer and other municipal employee shall be liable for the loss, waste or misapplication of any money or other property owned by or vested in [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)], of such loss, waste or misapplication is a direct consequence of his neglect or misconduct and a suit for compensation may be instituted against him by [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] with the previous sanction of the [*] [The word "Central" omitted by Act 67 of 1993, sec.126 (w.e.f. 1-10-1993)] Government or by the [***] [The word Central omitted by Act 67 of 1993, section 126 (w.e.f. 1-10-1993)] Government.(2)Every such suit shall be instituted within three years after the date on which the cause of action arose.
