Section 17 in Gender Sensitisation & Sexual Harassment of Women at District Court, Gandhinagar and Courts under the jurisdiction of District Court, Gandhinagar (Prevention, Prohibition and Redressal) Regulations, 2013
17. Protection of action taken in good faith.
- No suit, prosecution or other legal proceedings shall lie against the Principal District Judge, GSICC and the Internal Sub-Committee or its members in respect of anything which is done or intended to be done in good faith in pursuance of these regulations, and the circulars/ orders/ notifications issued thereunder.
