Section 42(6) in The Chhattisgarh Kushabhau Thakre Patrakarita Avam Jansanchar University Act, 2004
(6)Every officer of the University shall be personally liable for misapplication of any fund or property of the University as a result of non-compliance of the direction given under this section to which he shall have been a party or which shall have happened though or been facilitated by gross neglect of his duty as such officer, and the loss so incurred shall, on a certificate issued by the Secretary of [Higher Education Department] [Substituted by C.G. Act No. 15 of 2005 (w.e.f. 25-8-2005).] be recovered from such officer as an arrears of land revenue :Provided that no action to recover the amount of loss as arrears of land revenue shall be taken until reasonable opportunity has been given to the person concerned to furnish explanation and such explanation has been considered by the State Government.
