Section 70(2) in The Gujarat Municipalities Act, 1963
(2)If after giving the councillor concerned a reasonable opportunity for showing cause to the contrary, an officer authorised by the State Government is satisfied that the councillor was party to the misapplication of any fund of the municipality or that the misapplication is a direct consequence of misconduct or gross neglect on his part, the officer so authorised shall by an order in writing direct such councillor to pay to the municipality before a fixed date, the amount required to be reimbursed to it for such misapplication.
