Section 17 in The Orissa Lokpal and Lokayuktas Act, 1995
17. Protection.
(1)No suit, prosecution, or other legal proceeding shall lie against the Lokpal or the Lokayuktas or against any officer, employees, agency a person referred to in Section 14 in respect of anything which is in good faith done or intended to be done under this Act,(2)No proceedings of the Lokpal or the Lokayukta shall be deemed to be invalid by reason only of a defect or infirmity in his appointment or with the conduct of the proceedings.(3)Except on the ground of jurisdiction, no proceedings or decision of the Lokpal or the Lokayuktas shall be liable to be challenged, reviewed, quashed or called in question in any Court or Tribunal.
