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[Cites 0, Cited by 0] [Section 121(1)] [Section 121] [Entire Act]

State of Maharashtra - Subsection

Section 121(1)(ii) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Statutes, 1990

(ii)The Executive Council then shall appoint a committee of its members for examining whether the interest of the University has been adversely suffered or otherwise at the hands of the authority/members of the authority of the University and whether such a damage or loss has been caused to the University by an act on the part of any such authority/member/members of the Authority of the University because of its/their action in contravention with the provisions of the Act, Statutes, Rules and Regulations as provided in sub-section (2) of section 66 of the Act.