Section 6(3) in Haryana Vishwakarma Skill University Act, 2016
(3)Where an offence under this section has been committed by an institution, every person incharge of and responsible to the institution for the conduct of its business at the time of the commission of the offence, shall be deemed to be guilty of the offence and shall be liable to be proceeded against as per the University rule:Provided that such person shall not be liable for any action if he shows that such offence was committed without his knowledge and he exercised all due diligence for the prevention of such offence, on coming to know of it.
