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

State of Maharashtra - Subsection

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

(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.