Section 13 in The Maharashtra Educational Institutions (Regulation of Fee) Act, 2011
13. Protection of action taken in good faith.
- No suit, prosecution or other legal proceedings shall lie against the Chairperson or member of the Divisional Fee Regulatory Committee or the Revision Committee or any officer of it, for executing any order made by it or in respect of anything which is in good faith done or intended to be done under this Act or under any rule or order made thereunder.
