(1)Every person shall be liable for the loss, waste or misapplication of any money or other property belonging to a committee, if such loss, waste or misapplication is reported by the Examiner of Local Fund Accounts, or other audit authority empowered by the [State] Government in this behalf to be a direct consequence of his neglect or misconduct in the performance of his duties while a member of the committee; and he may after being given an opportunity, by notice served in the manner provided for the service of summonses in the Civil Procedure Code, to show cause by written or oral representation why he should not be required to make good the loss, be surcharged with the value of such property or the amount of such money by the Deputy Commissioner.[*] [The words 'or if the Deputy Commissioner is a member of the Municipal Committee, by the Commissioner', omitted by Punjab Act No. 34 of 1953.] and if the amount is not paid within fourteen days from the expiry of the period of appeal prescribed by sub-section (2) the Collector at the request of the Deputy Commissioner [*] [The words 'or Commissioner, as the case may be', omitted by ibid.] shall proceed forthwith to recover the amount as if it were an arrear of land revenue and have it credited to the municipal fund.
