Section 28 in The Maharashtra Private Security Guards (Regulation of Employment and Welfare) Act, 1981
28. Protection of action taken under this Act.
- No suit, prosecution or other legal proceedings shall lie against the State Government or the Board or the Chairman, Secretary, or any member of the Board or the Advisory Committee, or any Inspector or any other officer of the Board for anything which is in good faith done or intended to be done in pursuance of this Act or any Scheme or any rule or order made thereunder.
