Section 50(2) in The Dadra and Nagar Haveli Panchayat Regulation, 2012
(2)If after giving the member of the Gram Panchayat concerned a reasonable opportunity for showing cause to the contrary the Panchayat Secretary is satisfied that the loss, waste or misapplication of any money or other property of the Gram Panchayat is a direct consequence of misconduct or wilful neglect on the part of such member, he shall report in writing to the Chief Executive Officer who shall direct such member to pay to the Gram Panchayat before a fixed date, the amount required to be reimbursed to it for such loss, waste or misapplication:Provided that no such order shall be made for bona fide or technical irregularities or mistake of a member of the Gram Panchayat.
