Section 152A in Uttar Pradesh Municipal Corporation Act, 1959
152A. [ Surcharge. [Inserted by U.P. Act 21 of 1964.]
(1)The Mayor, [Deputy Mayor], and every member, officer and servant of the Corporation shall be liable to surcharge for the loss, waste or misapplication of any money or property of the Corporation, if such loss, waste or misapplication is a direct consequence of his neglect or misconduct while acting as such Mayor, [Deputy Mayor] [The word 'Deputy Mayor' omitted by U.P. Act 49 of 2007, S.8.], member, officer or servant.(2)The procedure of surcharge and the manner of recovery of the amount involved in loss, waste or misapplication shall be such as may be prescribed by rules.(3)Where no surcharge proceedings are taken the Corporation may with the previous sanction of the State Government institute a suit for compensation against such Mayor, [Deputy Mayor] [The word 'Deputy Mayor' omitted by U.P. Act 49 of 2007, S.8.], member, officer or servant.]
