Section 121 in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Statutes, 1990
121. Procedure for recovery of damage or loss caused to the University.
(1)Suo-motu or on receipt of a report, the Vice-Chancellor shall, having satisfy himself that there exists irregularity causing loss or damage to the University due to the negligent action on the part of any of the University authority or member of the University :-(i)Recommend to the Executive Council for appointment of a committee of its members for enquiring into the matter of such irregularity.(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.(iii)The Executive Council shall be free to appoint or co-opt any other person other than the member of the Executive Council as a member for assisting the said committee.(iv)The committee as appointed by the Executive Council shall then make arrangements for holding an enquiry into the circumstances leading to the loss or damage caused by wilful negligence of the concerned authority and fix the responsibility for pecuniary loss caused to the University. While enquiring into the matter, the said committee shall give due opportunity to the concerned member/members of the authority and shall fix the responsibility for such a loss and also make specific recommendations regarding recovery of losses from the concerned member.(v)After receipt of the report of the committee the Vice-Chancellor shall then proceed to carry out the recovery from the concerned member/members of the authority and report the action to the Executive Council and the Pro-Chancellor for his information.(2)Suo-motu or on receipt of the report, the Vice-Chancellor shall having satisfied himself that there exists an irregularity causing loss or damage to the University due to the negligent action on the part of the off icers and employees of the University :-(i)The Vice-Chancellor shall then make arrangements for appointing an enquiry officer or a committee to enquire into the circumstances leading to such a loss and also to fix the responsibility on the concerned officer for causing such a loss due to wilful negligence or because of the act not in conformity with the provisions of Act, Statutes, Rules or Regulations as provided in subsection (2) of section 66.(ii)The enquiry officer or the committee as appointed by the Vice-Chancellor shall then make arrangements for holding an enquiry into the circumstances leading to the loss or damage caused by wilful negligence of the officers/employees and fix the responsibility for pecuniary loss caused to the University. While enquiring into the matter, the enquiry officer/committee shall give the opportunity to the officers/employees and shall fix the responsibility for such a loss and also make specific recommendations regarding recovery of losses from the concerned officer/employee and other punishment, if any, to be imposed on such officer/employee.(iii)After receipt of the report, the Vice-Chancellor shall order the recovery of the amount and taken action to impose punishment on the concerned officer/employee as deemed fit.(3)In case the member of the authority or the officer or employee fails to pay the amount of loss within the stipulated period, the Vice-Chancellor shall proceed to take steps for effecting the recovery of amount as arrears of land revenue.
