Section 10(3) in The first statutes of the Indian Institute of Technology (Indian School of Mines), Dhanbad, 2017
(3)The Director shall have the power to waive recovery of overpayment up to such limit as may be determined by the Board from time to time, made to a member of the staff, not detected within twenty-four months of payment. Every such waiver shall, as soon as possible, be reported to the Board.
