62. Liability of members of the service or the employees of Market Committee for misappropriation of funds.
- Members of the service or t e employees of the Market Committee shall be personally liable for the loss, waste, misapplication or misappropriation of any money or other property held for the administration of the Market Committee if such loss or waste or misapplication or misappropriation is a direct consequence of his neglect or misconduct in his capacity as members of the service or as servants of the Market Committee, and a suit for compensation for the same may be instituted against him, as if the money or the property had belonged to the State Government.
