Section 26AA in Bombay Khadi and Village Industries Act, 1960
26AA. Liability of members for loss, waste or misapplication:-
(1)Every member of the Board or its Committee shall be personally liable for the loss, waste, or misapplication of any money or other property of the Board to which he has been party, or which has been caused or facilitated by his misconduct or gross neglect of his duty as a member.[26-AA and 26-AB ins. by Gujarat 15 of 1990 w.e.f. [3-8-1990]](2)If after giving the member concerned a reasonable opportunity for showing cause to the contrary, an officer authorised by the State Government is satisfied that the loss, waste or misapplication of any money or other property of the Board is a direct consequence of misconduct or gross negligence on his part, the officer so authorised shall, by an order in writing, direct such member to pay to the Board before a fixed date, the amount required to be reimbursed to it for such loss, waste or miss- application.(3)If the amount is not so paid, it shall be recovered as an arrear of land revenue and credited to the fund of the Board.(4)Any person aggrieved by the decision or action of the officer so authorised may apply to the District Court within one month of the decision or action for redress of his grievance and that court may, after taking such evidence as it thinks necessary, confirm, modify or remit the payment to the Board.
