- [(1)] [Re-numbered vide Orissa Act No. 10 of 1997 Orissa Gazette Extraordinary No. 1281 dated 21.10.1997.] A person shall be liable for any expenditure made from Municipal fund contrary to law where such illegal payments has been authorised by him while acting as Chairperson, Vice-Chairperson, [* * *] [Omitted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] Councillor or Executive Officer:Provided that the State Government may in their discretion for reasons to be stated in writing condone any such illegal payment.In any such case, where an application has not been condoned by the State Government, a suit for compensation may be instituted against the person in pursuance of the decision of the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] at a meeting.(2)[ Nothing in Sub-section (1) shall apply to a person who is liable under Section 73-A.] [Inserted vide Orissa Act No. 10 of 1997 Orissa Gazette Extraordinary No. 1281 dated 21.10.1997.]Chapter-XXVII Penalties
