Section 30 in Kerala Water Supply and Sewerage Act, 1986
30. Surcharge.
(1)The Chairman or Managing Director or any other member, officer or employee of the Authority shall be liable to surcharge for the loss, waste or misapplication of any money or property of the Authority if such loss, waste, or misapplication is a direct consequence of his neglect or misconduct while acting as such Chairman or Managing Director or other member or officer or employee.(2)Procedure of surcharge under sub-section (1) shall be such as may be prescribed.(3)Any document found due from any person as surcharge under subsection (1) as a result of proceedings for surcharge shall be recoverable as arrears of land revenue.(4)Nothing in sub-section (3) shall prevent the Authority from deducting any amount referred to therein from any sum payable by the Authority on account of remuneration or otherwise to such Chairman or Managing Director or other member, officer or employee.
