Section 192A in The West Bengal Panchayat Act, 1973
192A. [ Person making or authorising illegal payment to be removed. [Section 192A inserted by W.B. Act 17 of 1992.]
- If any item of account contrary to law is surcharged on any person making or authorising the making of any illegal payment or if any person is charged against for being responsible for the amount of any loss incurred by the negligence or misconduct of that person, he shall, without prejudice to any other provisions of this Act, be liable to be removed under section 213; and upon such removal, such person may be disqualified by the State Government by an order in writing for being elected a member of a Gram Panchayat or Panchayat Samiti or Zilla Parishad for such term as may be specified in the order:Provided that the State Government shall, before making any order under this sub-section, give to the person concerned an opportunity of being heard:Provided further that any order under this sub-section shall be published in the Official Gazette.] [Section 188 renumbered as sub-Section (1) of that Section and sub-Section (2) inserted by W.B. Act 17 of 1992.]
