65. Calling of explanation for irregularities and illegalities.
- On receipt of the report of the Auditor stating that a member of the Board or another person is liable for the loss, waste or misapplication of any money or other property belonging to or constituting the endowment as a direct consequence of his willful act of omission, the State Government may require him to submit an explanation within such period as may specify in its order. The State Government may in case it is not satisfied with such explanation either instituted a suit for compensation under Section 12 by itself or direct the Board to do so. The result of the suit instituted by the Board shall be duly communicated to the State Government.
