Section 83 in The Chhattisgarh Municipalities Act, 1961
83. Responsibility of Councillors for misapplication of Municipal funds.
- Every Councillor shall be personally liable for the misapplication of any fund or property of the Council to which he shall have been a party or which shall have happened through or been facilitated by gross neglect of his duty as a Councillor and may be sued for recovery of the money or property so misappropriated or loss suffered thereby either by the Council or the State Government:Provided that no Councillor shall be personally liable in respect of any contract or agreement made or for any expense incurred by or on behalf of a Council 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.
