Section 25(4) in THE THUNCHATH EZHUTHACHAN MALAYALAM UNIVERSITY ACT, 2013
(4)No, suit, prosecution or other proceedings shall lie against any Officer or otheremployee of the university ,except the vice – Chancellor for any act done or purported to bedone under this Act, or the Statutes, Ordinances or the Regulations, without the prior sanctionof the General Council.No suit or prosecution or any other inquiry against theVice –Chancellorshall be initiated except with the prior permission of the Chancellor.
