Section 34 in Uttarakhand Technical University Act, 2005
34. Surcharge.
(1)Whenever any complaint is received by the State Government regarding loss, waste or misapplication of any money or property of the University or the State Government on its own thinks fit, it may direct for special audit of the University to be done by the Director, Local Fund Accounts, [Uttarakhand] [Substituted by section 2 of Uttarakhand Act No. 10 of 2010.] or by any officer subordinate to him.(2)On receiving special audit report, the State Government shall issue a notice to the officer of the University on account of whose negligence or misconduct, the loss, waste or misapplication referred to in sub-section (1), has occurred, calling upon him to explain his action within the time fixed by the state Government in this behalf.(3)The State Government, after considering the audit report and the reply of the officer referred to in sub-section (2), may take suitable decision in this behalf.(4)In the State Government is of the opinion that the officer should be held responsible for paying the surcharge determined by the State Government, the surcharge shall be recovered as land revenue arrears or in such other manner as may be directed by the State Government.Chapter-VIII Miscellaneous
