Section 20 in Uttar Pradesh Intermediate Education Act, 1921
20. Power of Board and Committees to make bye-laws
. - (1) The Board and its Committees may make bye-laws consistent with this Act and the Regulations :(a)laying down the procedure to be observed at their meetings and the number of members required to form a quorum;(b)providing for all matters which consistently with this Act and the Regulations are to be prescribed by bye-laws; and(c)providing for all other matters solely concerning the Board and its Committees and not provided for by this Act and the regulations.(2)The Board and its Committees shall make bye-laws providing for the giving of notice to the members of the Board or Committee of the dates of meetings, and of the business to be considered at meetings, and for the keeping of a record of the proceedings of meetings.(3)The Board may direct amendment or rescission of any bye-law made by a Committee under this section, and the Committee shall give effect to any such direction.[21. Protection for acts done etc., in good faith. - No suit, prosecution or other legal proceeding shall lie against the State Government, the Board or any of its Committees or any member of the Board or a Committee or any other person in respect of anything which is in good faith done or intended to be done in pursuance of this Act or any rule, order or direction made thereunder.] [Added by U.P. Act No. 7 of 1966.][22. Bar of jurisdiction of Courts. - No order or decision made by the Board or any of its committees in exercise of the powers conferred by or under this Act shall be called in question in any Court.] [Added by U.P. Act No. 7 of 1966.][FIRST SCHEDULE] [Inserted by U.P. Act No. 12 of 1978 and shall be deemed always to have been inserted.]Election of Members of the Board under clause (c) of Section 3, (1)
