Section 121(1) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Statutes, 1990
(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.
