Section 53(2) in Visvesvaraya Technological University Act, 1994
(2)(a)No suit, prosecution or other proceeding shall lie against any officer or other employee of the University for any act done or purported to be done under this Act or the Statutes or Regulations, without the previous sanction of the Executive Council.(b)No officer or other employee of the University shall be liable in respect of any such act in any civil or criminal proceedings if the act was done in good faith in the course of execution of duties or the discharge of the functions imposed by or under this Act.
