Section 12 in The Mumbai Port Trust (Pension Fund) Regulations, 2004
12. Trustees Liability : The Trustees shall not at any time be made liable for more moneys than shall have actually come into their hands or for any sums exceeding the amount payable under the Rules. The Trustees shall be entitled to be indemnified by the Board against all proceedings, costs and expenses occasioned in connection with the Fund not arising from their willful negligence or dishonesty. The Trustees shall not be responsible for the correct calculation, recovery or of the contribution payable by the Board nor shall the Trustees be bound at the request of an employee or otherwise to take any proceedings against the Board for money which such employees may consider should have been paid by the Board to the Trustees on such employees accounts. It shall not be obligatory on the Trustees to take any legal proceedings against a Co-Trustee for any unlawful act committed by him/her which leads to a financial loss to the Fund.
