Section 87 in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
87. Protection of action taken in good faith.
- No suit or legal proceedings shall lie against, the competent authorities and functionaries under the Act including the members of the voluntary organization and social worker, in respect of anything which is in good faith done or intended to be done in pursuance of the Act or rules or order made thereunder, during the performance of the duties assigned to them.
