Section 53(9) in First Statutes of the University of Udaipur
(9)A subscriber at the termination of his service shall be entitled to receive the amount which accumulates to his credit:Provided that the University shall be entitled to recover as the first charge from the amount for the time being at the credit of any subscriber a sum equivalent to the amount of outstanding dues of the University or any loss or damage at any time sustained by the University by reason of his dishonesty or negligence, but not exceeding in any case the total amount of contribution credited to his account by the University and of any interest which has accrued to such contribution.
