Section 32 in The Rajasthan District Boards Act, 1954
32. Liability of members for loss, waste or misapplication.
- Every person shall be liable for the loss, waste or misapplication of any money or other property belonging to the Board if such loss, waste, or misapplication is a direct consequence of his neglect or misconduct while a member of the Board, and a suit for compensation may be instituted against him by the Board with the previous sanction of the Commissioner, or by the State Government.Explanation. - A grant-in-aid given to a school in contravention of rules made under this Act for the purposes of this section a misapplication of money belonging to the Board.
