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[Cites 0, Cited by 0] [Section 121(2)] [Section 121] [Entire Act]

State of Maharashtra - Subsection

Section 121(2)(i) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Statutes, 1990

(i)The Vice-Chancellor shall then make arrangements for appointing an enquiry officer or a committee to enquire into the circumstances leading to such a loss and also to fix the responsibility on the concerned officer for causing such a loss due to wilful negligence or because of the act not in conformity with the provisions of Act, Statutes, Rules or Regulations as provided in subsection (2) of section 66.