Section 37 in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
37. Surcharge.
(1)An officer specified in Section 26 shall be liable to surcharge for the loss, waste or misapplication of any money or property of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.], if such loss, waste or misapplication is a direct consequence of his neglect or misconduct.(2)The procedure of surcharge and the manner of recovery of the amount involved in such loss, waste or misapplication shall be such as may be prescribed.
