Section 25(2) in The West Bengal University of Animal and Fishery Sciences Act, 1995
(2)Save as otherwise provided in this Act, all acts done and orders passed in good faith by the University or any of its authorities or bodies shall be final and no suit shall be instituted against, and no damage shall be claimed from, the University or any of its authorities or bodies for anything done or purported to have been done in pursuance of this Act or the Statutes or the Regulations.
