Section 36 in The Shree Somnath Sanskrit University Act, 2005
36. Protection of action taken in good faith.
- No suit or other legal proceedings shall be instituted against or no damages or compensation shall be claimed from, the University, the Director, the authorities or officers of the University or any other person in respect of anything which is done in good faith or purporting to be done in pursuance of this Act or regulations made thereunder.
