Section 192 in The Himachal Pradesh Panchayati Raj Act, 1994
192. Certain suits against members, office bearers etc. to be defended at the cost of Panchayat.
- With the previous permission of the Collector suit against any office bearer, officer or servant of a Panchayat arising out of anything done or any action taken by him under this Act or the rules or bye-laws made thereunder, shall be defended by the Panchayat concerned on behalf of such person and the expenses incurred on such defence shall be paid out of the funds of the Panchayat concerned.
