Section 17(4) in The Bidhan Chandra Krishi (Viswavidyalaya) Act, 1974.
(4)No officer or other employee of the University shall be liable for any such act in any civil or criminal proceeding if the act was done in good faith in the discharge of his duties imposed by or under this Act.[Explanation. - For the avoidance of doubt it is hereby declared that where the office of any member of any authority or body of the University cannot be filled up on account of any election or appointment not being for any reason feasible, there shall be deemed to be a vacancy in the office of such member until such election takes place or such appointment is made] ['Explanation' added by W. B. Act 5 of 1996.].
