(2)Any person who -(a)having in his possession, custody or control any property forming part of the assets of the Institution, Governing Body or of the Board of Control, wrongfully withholds such property from the State Government, or(b)wrongfully obtain possession of any property forming part of the assets of the Institution, Governing Body or Board of Control, or(c)wilfully withholds or fails to produce or hand over to any person authorised by the State Government any register, record or other document which may be in his possession, custody or control; or(d)fails without any reasonable cause, to submit any accounts, books or other documents, when required to do so,shall be punishable with imprisonment for a term, which may extend to two years or with fine which may extend to one thousand five hundred rupees or with both.
