Section 51 in The Maharashtra State Board of Technical Education Act, 1997
51. Protection of action taken in good faith.
- No suit, prosecution, or other legal proceedings shall lie against the Government [the Governing Council] [These words were inserted oy Maharashtra 2 of 2003 s 17 (w.e.f. 27-11-2002).] the Board or the members or any officer or servant to these Government [or the Governing Council] [These words were inserted oy Maharashtra 2 of 2003 s 17 (w.e.f. 27-11-2002).] or of the Board for anything which is in good faith done or purported or intended to be done in pursuance of this Act or any regulations or bye-laws.
