Section 34 in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011
34. Surcharge.
(1)The Chairman, Vice-Chairman and every member, officer and servant of the Committee shall be liable to surcharge for the loss, waste or misapplication of any money or property of the Committee, if such a loss, waste or misapplication is a direct consequence of his neglect or misconduct while acting as Chairman, Vice-Chairman, member, Officer or servant.(2)The procedure of surcharge and the manner of the recovery of the amount involved in loss, waste or misapplication shall be such, as may be prescribed.(3)No suit shall lie in any court for the recovery of any sum which can be recovered in the manner prescribed under sub-section (2).Chapter-IV Officer and Servant of the Committee
