Section 35(1) in Punjab Bhagwan Valmik Ji Tirath Sthal (Ram Tirath) Shrine Board Act, 2016
(1)No officer or servant of the Government shall be liable in any civil or criminal proceedings in respect of any act done or purporting to be done under this Act or under the rules made there under, if the act has been done in good faith and in the course of the duties imposed or in discharge of the functions assigned by or under this Act or the rules framed there under.
