Section 38 in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Act, 2017
38. Protection of action taken in good faith.
- No suit, prosecution or other legal proceeding shall lie against the State Government or the Authority or the Executive Committee or the Chairperson or any member of the Authority or the Executive Committee or any officer or other employee of the Authority for anything which is in good faith done or intended to be done under this Act or the rule or regulation made thereunder.
