Section 21 in Arunachal Pradesh Forest and Special Tiger Protection Force Act, 2012
21. Protection of acts of Officers and Members of the Forces.
(1)In any suit or proceeding against any supervisory officer or member of the Forces for any act done by him in the discharge of his duties, it shall be lawful for him to plead that such act was done by him under the order of a competent authority.(2)Any such plea may be proved by the production of the order directing to act, and if it is so proved, the supervisory officer or the member of the Force shall thereupon be discharged from any liabilities in respect of the act so done by him.(3)Notwithstanding anything contained in any law for the time being in force, any legal proceeding, whether civil or criminal, which may lawfully be brought against any supervisory officer or the member of the Force or anything done or intended to be done under the powers conferred by or in pursuance of any provision of this Act or the Rules made thereunder shall be commenced within three months after the act complained of having been committed and not other wise and notice in writing of such proceeding and of the cause thereof shall be given to the person concerned and his supervisory officer at least one month before the commencement of such proceeding.(4)For prosecution of any officer or member of the Force, sanction as required under section 197 of the Code of Criminal Procedure Act, 1973 will be necessary.
