18. [Authorities and officers responsible] [These words were substituted for the words 'Officers responsible' by Maharashtra 58 of 1974, section 2(c).] for damage.
(1)It shall be the duty of [every authority and officer] [These words were substituted for the words 'every officer', by Maharashtra 58 of 1974, section 2(a).] of the University to ensure that the interest of the University are duly safeguarded.(2)[ If it is found that a damage or loss has been caused to the University by any act on the part of any authority or officer of the University not in conformity with the provisions of this Act, the Statutes, Ordinances or Regulations, except when done in good faith, or any failure so to act in conformity thereof, or by wilful neglect or default on its or his part, such damage or loss shall be liable to be recovered from the authority or the members concerned thereof or from the officer concerned, as the case may be, in accordance with the procedure prescribed by the Statutes.] [Sub-section (2) was substituted for the original, by Maharashtra 58 of 1974, section 2(b).]
