Section 142 in The Bihar and Orissa Local Self-Government Act, 1885
142. [ Liability of members of Boards and Union Committees. [Section 142 is in force in areas in which Part IV of B. and O. Act 3 of 1922 is in force.]
- No person shall be liable for the loss, waste or misapplication of any money or other property belonging to the District Board, [Local Board] or Union Committee, unless such loss, waste or misapplication is a direct consequence of his neglect of misconduct while a member of a Union Committee Local Board or District Board; and a suit for compensation for the same may be instituted against him, in such Court as the [State] [Substituted by the ALO for 'Provincial.'] Government direct by the District Board with the sanction of the [State] [Substituted by the ALO for 'Provincial.'] Government or by the [State] [Substituted by the ALO for 'Provincial.'] Government.]
