Section 43 in The Electricity Regulatory Commissions Act, 1998
43. Protection of action taken in good faith .-No suit, prosecution or other legal proceedings shall lie against the Central or State Government or the Central or State Commission or any officer of Central or State Government or any Members, officers or other employees of the Central or State Commission for anything which is in good faith done or intended to be done under this Act or the rules or regulations made thereunder.
