Section 597 in Kolkata Municipal Corporation Act, 1980
597. Liability of Municipal Commissioner. etc., for loss, waste or misapplication of Municipal Fund or Property.
(1)Every Councillor or Alderman, the Municipal Commissioner, or every other officer or employee of the Corporation shall be liable for the loss, waste or misapplication of any money or other property owned by or vested in the Corporation; if such loss, waste or misapplication is a direct consequence of his neglect or misconduct, and a suit for compensation may be instituted against him by the State Government or by the Corporation with the previous sanction of the State Government.(2)Every such suit shall be instituted within three years from the date immediately following the date on which the cause of action arose.
