Section 24 in The Bihar State Mela Authority Act, 2008
24. Protection of action taken in Good Faith.
(a)No suit, prosecution or other legal proceedings shall lie against any officer or other employee of the State Government acting under the Act and Rules framed therein for anything which is in good faith done or intended to be done under this Act.(b)No suit or other legal proceeding shall lie against the State Government or the authority under the Act or any of its officers or other employees for any damage caused or likely to be caused by anything which is in good faith done or intended to be done under this Act.(c)No court shall take cognizance of an offence against any officer or other employee discharging the duties under the Act for anything, which is in good faith done or intended to be done under this Act, except when such complaint is made after obtaining previous approval of the State Government.
