Section 57(2) in The Maharashtra Animal and Fishery Sciences University Act, 1998
(2)If it is found that a damage or loss been caused to the University by any act on the part of any authority or officer of the University not in conformity with the provisions of this Act, or the Statutes or Regulations, except when done in good faith, or by any failure so to act in conformity thereof, or by wilful neglect or default on its or his part, such damage or loss shall be liable to be recovered from the authority or the members concerned, thereof, or from the officer concerned, as the case may be, in accordance with the procedure prescribed by the Statutes.
