Section 24 in Tripura Board of Secondary Education Act, 1973
24. Members of the Board and committees and emproyees to be public servants.
(1)The members of the Board or every committee or sub-committee, persons in the service of the Board, and any person appointed under this Act to audit the accounts of the Board, shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code (45 of 1860).(2)No suit, prosecution or other legal proceedings whatsoever shall be against any person for anything in good faith done or intended to be done under this Act.
