Section 14 in Rajasthan Schools (Regulation of Collection of Fee) Act, 2013
14. Protection of action taken in good faith.
- No suit, prosecution or other legal proceeding shall be instituted against the Government or any officer thereof, the committee or its members, the District Committee or its members or any other authority or person empowered to exercise the power or perform the functions by or under this Act for anything which is in good faith done or intended to be done under this Act or the rules made thereunder.
