Section 89(1) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(1)Every Panch, member, office-bearer, officer or servant of Panchayat [or Gram Nirman Samiti and Gram Vikas Samiti] [Inserted by M.P. Act No. 16 of 2004 (w.e.f. 1-1-2005).] [or Committee of Gram Sabha] [Inserted by M.P. Act No. 18 of 2007 (w.e.f. 4-7-2007).] shall he personally liable for loss, waste or misapplication of any money or other property of the Panchayat [or Gram Nirman Samiti and Gram Vikas Samiti] [Inserted by M.P. Act No. 16 of 2004 (w.e.f. 1-1-2005).] [or Committee of Gram Sabha] [Inserted by M.P. Act No. 18 of 2007 (w.e.f. 4-7-2007).] to which he has been a party or which has been caused by him by misconduct or gross neglect of his duties. The amount required for reimbursing such loss, waste, or misapplication shall be recovered by the prescribed authority :Provided that no recovery shall be made under this section unless the person concerned has been given a reasonable opportunity of being heard.
