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[Cites 0, Cited by 0] [Section 20(4)] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(4)(i) in Dr. Babasaheb Ambedkar Technological University Act, 2014

(i)propose to the Executive Council, through the Vice-Chancellor, that explanation be called for unauthorized expenditure or other financial irregularities in any particular case, and recommend disciplinary action against the persons at fault;