Section 32 in Uttar Pradesh Rajarshi Tandon Open University Act, 1999
32.
(1)An Officer specified in any of the clauses (b), (c) , (d), (e), (f), (g) and (h) of section 9 shall be liable to surcharge for the loss, waste or misapplication of any money or property of the University, if such loss, waste or misapplication is a direct consequence of MS neglect or mis-conduct.(2)The procedure of surcharge and the manner of recovery of the amount involved in such loss, waste or misapplication shall be such as may be prescribed.Chapter - VIII Conditions of Service of Employees
