Section 109 in The Chhattisgarh Panchayat Raj Adhiniyam, 1993
109. Certain suits against members, officers etc. to be defended at cost of Panchayat.
- With the previous permission of the Collector suit against any office-bearer, officer or servant of a Panchayat arising out of anything done or any action taken by him under this Act or the rules or bye-laws made thereunder, shall be defended by the Panchayat concerned on behalf of such person and the expenses incurred on such defense shall be paid out of the funds of the Panchayat concerned.
