Section 4 in Manipur Public Servants' Personal Liability Act, 2006
4. liability for Irregular action of Public Servant.
- Any Public Servant who appoints or engages a person or persons, enters into a contract or Memorandum of Undertaking with another person, awards a work, places supply order, or grants or commits to grant a benefit, relief, grant-in-aid or compensation or payment of a sum for any bill work, supply, entitlement, benefit, relief, grant, In-aid or compensation on behalf of the Government to any person or a body of persons whether in exercise of a power conferred under a Statute Or otherwise, in violation of the existing instructions and orders of the Government and procedures as laid down, and without Approval of the competent authority will be entirely and personally liable for payment and liquidation of the financial liability arising out of his action.
