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[Cites 0, Cited by 0] [Section 102] [Entire Act]

State of Maharashtra - Subsection

Section 102(8) in Maharashtra Public Universities Act, 2016

(8)It shall be the duty of the Vice-Chancellor, to ensure that no payment whatsoever is made to any person, by way of salary or allowance, from the funds of the university, for any period after the termination of his services, and any authority or officer authorizing or making any such payment shall be liable to reimburse the amount so paid to the university.