210. Liability of Members of Panchayats and Zilla Panchayats for loss, waste or misapplication.
(1)Every Member of Panchayat and Zilla Panchayat shall be personally liable for the loss, waste or misapplication of any money or other property of the Panchayat and Zilla Panchayat, respectively, to which he has been a party or which has been caused or facilitated by his misconduct or willful neglect of his duty as a member amounting to fraud.(2)If, after giving the member concerned a reasonable opportunity for showing cause to the contrary, the Chief Executive Officer is satisfied that the loss, waste or misapplication of any money or other property of the Panchayat or Zilla Panchayat, as the case may be, is a direct consequence of misconduct or willful neglect on the part of such member, he shall, order in writing, direct such member, to pay to the Panchayat or Zilla Panchayat, as the case may be, before a fixed date, the amount required to get reimbursed from such loss, waste or misapplication:Provided that no such order shall be made for bonafide or technical irregularities or mistakes of a member.(3)If the amount is not so paid, the Chief Executive Officer shall recover it as an arrear of Land Revenue and credit it to the respective Panchayat or Zilla Panchayat fund, as the case may be.(4)The order of the Chief Executive Officer shall be subject to an appeal to the Chief Secretary, if made within thirty days from the date of the order.
