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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Maharashtra - Subsection

Section 58(4) in Dr. Babasaheb Ambedkar Technological University Act, 2014

(4)If the Academic Council decides to recommend the closure, it shall prepare and submit to the Executive Council, a report on the extent of damages or compensation to be recovered from the management and whether the assets created utilizing the funds provided by the University Grants Commission, the State Government or other public funding agencies, be transferred to the University or other management, and the payment of compensation to the teachers and the staff retrenched.