Section 121(2) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Statutes, 1990
(2)Suo-motu or on receipt of the report, the Vice-Chancellor shall having satisfied himself that there exists an irregularity causing loss or damage to the University due to the negligent action on the part of the off icers and employees of the University :-(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.(ii)The enquiry officer or the committee as appointed by the Vice-Chancellor shall then make arrangements for holding an enquiry into the circumstances leading to the loss or damage caused by wilful negligence of the officers/employees and fix the responsibility for pecuniary loss caused to the University. While enquiring into the matter, the enquiry officer/committee shall give the opportunity to the officers/employees and shall fix the responsibility for such a loss and also make specific recommendations regarding recovery of losses from the concerned officer/employee and other punishment, if any, to be imposed on such officer/employee.(iii)After receipt of the report, the Vice-Chancellor shall order the recovery of the amount and taken action to impose punishment on the concerned officer/employee as deemed fit.
