Section 50 in The Gujarat Secondary and Higher Secondary Education Act, 1972
50. Indemnity acts done in good faith.
- No suit, prosecution or other legal proceeding shall lie against the Chairman, Deputy Chairman or a member of the Board or against any officer or servant referred to in Section 20 or 21 or against any other person in respect of anything in good faith done or intended to be done by him in the exercise of his powers or the discharge of his duties under this Act.
