Section 409(2) in Haryana Municipal Corporation Act, 1994
(2)The person against whom an order under sub-section (1) is made by the Divisional Commissioner may within thirty days of the date of communication of the order make an appeal to the Government:Provided that no person shall under this section be called upon to show cause after the expiry of a period of five years from the occurrence of such loss, waste or misapplication or after the expiry of one year from the time of his ceasing to be a member.
