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[Cites 0, Cited by 0] [Section 121(1)] [Section 121] [Entire Act]

State of Maharashtra - Subsection

Section 121(1)(iv) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Statutes, 1990

(iv)The committee as appointed by the Executive Council shall then make arrangements for holding an enquiry into the circumstances leading to the loss or damage caused by wilful negligence of the concerned authority and fix the responsibility for pecuniary loss caused to the University. While enquiring into the matter, the said committee shall give due opportunity to the concerned member/members of the authority and shall fix the responsibility for such a loss and also make specific recommendations regarding recovery of losses from the concerned member.