Section 193(1) in Uttarakhand Panchayati Raj Act, 2016
(1)Every Pradhan or Up-Pradhan of a Gram Panchayat, or member of a Gram Panchayat or of a Joint Committee or any other committee constituted under this Act shall be liable to surcharge for the loss, waste or misappropriation of money or property belonging to the Gram Panchayat as the case may be, if such loss, waste or misappropriation is direct consequence of his neglect of misconduct while he was such Pradhan, Up-Pradhan, Member.
