Section 10 in The Maharashtra Educational Institutions (Transfer Of Managers) Act, 1971
10. Duty to furnish particulars.
The said Institution shall, within such period as the State Government may allow in this behalf, furnish to the Society a complete inventory of all the properties and assets (including particulars of book debts, if any, investments and belongings) forming part of the undertaking of the said Institution immediately before the appointed date, all liabilities and obligations in relation to the undertaking of the said Institution, subsisting at the appointed date and also of all agreements entered into by or on behalf of the said Institution and in force on such appointed date, including agreements, whether express or implied, relating to leave, pension, provident fund, gratuity, if any, and other terms of service of any employee of the said Institution under which, by virtue of this Act the Society has, or will have, or may have liabilities except such agreements that Society may exclude from the operation of this section, and for this purpose, the Society shall afford the said Institution all reasonable facilities.
