Section 97(2) in Kerala District Administration Act, 1979
(2)If after giving the President, the Vice-President, the Secretary or the member concerned a reasonable opportunity for showing Cause to the contrary, the Government are satisfied that the loss, waste or misapplication of any money or other property of the district council is a direct consequence of misconduct on his part, the Government shall, by an order in writing, direct such President, Vice-President, Secretary or member to pay to the district council before a fixed date, the amount required of be reimbursed to it for such loss, waste or misapplication.
