(1)In any suit of criminal proceeding against any member of the Assam Fire Service Force for any act done by him in pursuance of order of a competent authority, it shall be lawful for him to plead that such act was done by him under the authority of such order.(2)Such plea may be proved by the production of the order directing the act, and if it is so proved, the member of the Force thereupon be discharged from liability in respect of the act so done by him.
