Section 68(5) in Uttar Pradesh State Universities Act, 1973
(5)No suit shall lie against any Management or teacher in respect of any matter for which a relief can be granted by the Vice-Chancellor under this Section.] [Inserted by U.P Act No. 5 of 1977.][69. Bar of suit. - No suit or other legal proceedings shall lie against the State Government or the Director of Education (Higher Education) or the Deputy Director (as defined in Section 60-A) or the Authorised Controller or the University or any officer, authority or body thereof in respect of anything done or purported or intended to be done in pursuance of the Act or the rules or the Statutes or the Ordinances made thereunder.] [Substituted by Uttar Pradesh Act No. 21 of 1975.]
