Section 24 in The Rajasthan Agricultural Produce Markets Act, 1961
24. Personal liability of members for loss or mis-applications.
- Every member of the market committee shall be personally liable for the loss or misapplication of any portion of the fund, if he shall have been a party to such loss or mis-application or if the same shall have happened through, or been facilitated by, gross neglect of his duty as such member and may be sued for the recovery of the sum of money so lost or misapplied as if such sum of money had been the property of the State Government.[xx xx xx] [Omitted by Rajasthan Act No. 15-A of 1973.]
