Section 36 in The Techno India University, West Bengal, Act, 2012.
36. Indemnity.
- No suit, prosecution or other legal proceedings shall lie against, and no damages shall be claimed from the University, Chancellor, the Vice-Chancellor, the authorities, officers, any member of Board of Governors and the Committee Members of the University or any other person in respect of anything which is done in good faith or purporting to be done in pursuance of this Act or any regulation made thereunder.
