Section 32 in The Inter-State Migrant Workmen (Regulation Of Employment And Conditions Of Service) Act, 1979
32. Protection of action taken under Act.—
(1)No suit, prosecution or other legal proceedings shall lie against any registering officer, licensing officer or any other employee of the Government for anything which is in good faith done or intended to be done in pursuance of this Act or any rule or order made thereunder.(2)No suit or other legal proceedings shall lie against the Government for any damage caused or likely to be caused by anything which is in good faith done or intended to be done in pursuance of this Act or any rule or notification or order made or issued thereunder.
