Section 3(4) in The Maharishi Dayanand University Act, 1975
(4)Notwithstanding anything contained in sub-section (3), where an offence under this section has been committed by a company 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 director, manager, secretary or other officer of the company, such director, manager, secretary or other officer shall also be deemed to be guilty of that offence and shall be liable to be proceed against and punished accordingly.Explanation. - For the purpose of this section, -(a)"company" means any body corporate and includes a firm or other association of individuals; and(b)"director" in relation to a firm is a partner in the firm].
