Section 31 in The Assam Agricultural Produce Market Act, 1972
31. Members to be held responsible for misapplication of Funds.
- Every member of the market committee shall be personally liable for the mis-application offend to which he shall have been a party, or which shall have happened through, or been facilitated by gross neglect of his duty as a member, and he may be sued for recovery of the moneys so mis-applied :Provided that no member shall be personally liable in respect of any contract or agreement duly made, or for any expense incurred for, or on behalf of the market committee, but the funds at the disposal of the market committee shall be liable for and be charged with, all costs in respect of any such contract and agreement and all such expenses.
