(2)For the purposes of this section any of this section any member of Gram Panchayat or Zilla Panchayat, as the case may be who is present at which a motion or resolution is passed authorizing any expenditure which is subsequently disallowed under sub-section (1) or authorizing any action which results in any such expenditure, shall be deemed to be a person authorizing such expenditure if dissent if not recorded in the proceedings. All such persons shall be held jointly and severally liable for such expenditure.
