Section 63 in Karnataka Janapada Vishwavidyalaya Act, 2011
63. Protection of act done in good faith.
- No suit or other legal proceeding shall lie against and no damages shall be claimed from, the University or its authorities, bodies or officers for anything which is in good faith done or intended to be done in pursuance of this Act, the Statutes, Ordinances, Regulations or Rules made thereunder.
