Section 100 in Sikkim Urban and Regional Planning and Development Act, 1998
100. Restriction on the summoning of officers and servants of the Board, and the Authority.
- No Chairperson, Vice-Chairman, member or officer or servant of the Board or the Authority shall in any legal proceedings to which the Board or the Authority is not a party, be required to produce any register or document the contents of which can be proved under the preceding section by a certified copy, or to appear as a witness to prove the matters and transactions recorded therein, unless by order of the Court made for special cause.
