Section 61 in Bhakta Kavi Narsinh Mehta University Act, 2015
61. Liability for damage.
(1)It shall be the duty of every officer, teacher and other employee of the University to ensure that the interests of the University are duly safeguarded.(2)If it is found that any damage or loss has been caused to the University by any unlawful act not done in good faith, on the part of such officer, teacher, or other employee, or by any wilful failure to act in conformity with the provisions of this Act, the Statutes, Ordinances, Regulations or Rules, or by any wilful neglect or default on his part, such damage or loss shall be liable to be recovered from him in accordance with the procedure prescribed by the Statutes.
