Section 95 in Manipur International University Act, 2018
95.
All acts and orders duly and in good faith done or passed by the University or any of its authorities, its faculty, bodies, directors, members or officers shall be final and no suit, prosecution or other legal proceedings shall lie against, and no damages shall be claimed from any director, officer, faculty, member or employee and other authorities of the University in respect of anything which is in good faith done or purported to have been done or intended to be done in pursuance any of the provisions of this Act, the Statutes, the Ordinances, the Rules, Bye-laws, Regulations or any orders made there under.
