Section 27 in Tamil Nadu Town Panchayats (Establishment) Rules, 1988
27. Pecuniary loss to be made good. - When a member of the establishment under a town panchayat is found guilty of any negligence, fraud, breach of rules or order, in consequence of which pecuniary loss has been caused to the town panchayat the competent authority may, in addition to any other punishment which may be inflicted in respect of such negligence or breach, order that the whole or portion of the loss shall be made good by such officer or servant.
