Section 27 in The Meghalaya School Education Act, 1981
27. Liability of member of the managing committee.
- If the managing committee of any recognised private school-(a)omits or fails without any reasonable excuse to carry out any orders made by the competent authority, or(b)present any student for any public examination without complying with the provisions of Section 19 read with proviso, or(c)omits or fails to deliver any school property to the prescribed authority under sub-section (2) of Section 20, except in case of school under Section 21,every person constituting the managing committee be punished with simple imprisonment for a term which may extend to three months or with fine which may extend to two thousand rupees, or with both :Provided that nothing contained in this section shall render the Secretary or any member of the managing committee liable to any punishment if he proved that the offence was committee without his knowledge or that he exercised due diligence and precaution to prevent the crime.
