Section 18 in Gujarat Self financed Schools (Regulation of Fees) Act, 2017
18. Protection of action taken in good faith.
- No suit, prosecution or other legal proceeding shall be instituted against the Committee or its members Government or any officer, authority or person empowered to exercise the powers or perform the functions by or under this Act for anything which is in good faith done or intended to be done under this Act or the rules made thereunder.
