Section 78(1) in Telangana District Boards Act, 1955
(1)If any member, officer or servant of a Board makes or directs to be made any payment or application of money or other property belonging to or under the control of such Board to any purpose not authorised by or under this Act, or assents to, or concurs with or participates in any affirmative vote or proceeding relating thereto, he shall be individually liable to such Board for the loss or damage caused thereby, unless he proves that he acted in good faith and with due care and attention.
