Section 51(1) in The U.P. Water Supply and Sewerage Act, 1975
(1)The Chairman and other members, officers and employees of the Nigam or, as the case may be, of the Jal Sansthan, shall be liable to surcharge for the loss, waste or misapplication of any money or property of the Nigam or the Jal Sansthan if such loss, waste or misapplication is a direct consequence of his neglect or misconduct while acting as such Chairman, or other member or officer or employee.
