Section 63(1) in Rajasthan Municipalities Act, 2009
(1)Except as herein otherwise provided, no Chairperson or Vice-Chairperson or member-shall be personally liable in respect of any contract or agreement made, or for any expense incurred by or on behalf of the Municipality, and the municipal fund shall be liable for and be charged with all costs in respect of any such contract or agreement and all such expenses.
