- All acts and orders duly and in good faith done or passed by the University or any of its authorities, bodies or officers shall, subject to the provisions of this Act, be final, and no suit shall be instituted against, or damage claimed from, the University or its authorities bodies or officers for anything in good faith done or purporting to be done in pursuance of this Act and the Statutes, Ordinances, Regulations, rules, bye-laws of orders made thereunder.
