Section 5 in Manipur Public Servants' Personal Liability Act, 2006
5. Measures to provide for recovery of unauthorized liability.
(1)All moneys involved or incurred payment and/or liquidation of a liability on the part of the State Government arising from irregular action of a public servant shall be recovered from the salary and entitlements payable to or incomes of such public servant irrespective of the liability payable in pursuance of an order by any public servant or competent authority under a State law for the time being and law court.(2)Nothing of the above sub-section shall apply to the case where such irregularity have been rectified by according ex-post facto approval by the State Government.
