Section 5(4) in Chaudhary Ranbir Singh University, Jind Act, 2014
(4)Notwithstanding anything contained in sub-section (3), where an offence under this section has been committed by an institution and it is proved that the offence has been committed with the consent or connivance of, or that the commission of the offence is attributable to any neglect on the part of any partner, director, manager, secretary or other officer of the institution, such partner, director, manager, secretary or other officer shall also be deemed to be guilty of that offence and shall be liable to be proceeded against and punished as per law.Explanation. - For the purposes of this section, "institution" means any body corporate and includes a firm or other association of individuals.
