Section 151(2) in Maharashtra Housing and Area Development Act, 1976
(2)If after giving the member concerned a reasonable opportunity for showing cause to the contrary, the Board is satisfied that the loss, waste or misapplication of any money or other property of the Panchayat is a direct consequence of misconduct or gross neglect on his part, the Board shall by order in writing direct such member to pay to the Panchayat before a fixed date, the amount required to reimburse it for such loss, waste or misapplication.
