Section 32(9) in Travancore-Cochin Hindu Religious Institutions Act, 1950
(9)If, on a consideration of the report of the auditor or otherwise, the High Court thinks that the Board or any member thereof was guilty of misappropriation or wilful waste of the funds of the institutions or of gross neglect resulting in a loss to the institutions under the management of the Board, the High Court may, alter giving notice to the Board or the member as the case may be, to show cause why an order of surcharge should not be passed against the Board or the member, and after considering the explanation, if any, pass an order of surcharge against the Board or the member as the case may be.
