Section 11(1) in The Chhattisgarh Sthaniya Nidhi Sampariksha Adhiniyam, 1973
(1)If after giving the person concerned a reasonable opportunity for showing cause to the contrary, the Director is satisfied that the loss, waste or misapplication of any money or other property of the local authority, is a direct consequence of misconduct on the part of the delinquent person, or gross neglect on his part, or that the said person being a party to making or authorizing the making of the illegal payment, the Director shall, by order in writing direct, such person to pay to the local authority concerned before a specified date the amount together with interest thereon, as may be found just and equitable to reimburse the local authority for such loss, waste or misapplication of its money or property;Provided that no order of charge shall be made under this Act-In respect of any item included, or which ought to have been included in, but was omitted from, any account for any period prior to five years of the date when the report under section 8 was sent to the Principal Officer of the local authority or of the date on which it comes to notice of the Director, whichever is earlier:Provided further that liability of a legal representative of a deceased delinquent person shall be to the extent of the property of the deceased, which has come to the hands of such legal representative.
