Section 15 in Chhattisgarh Lok Aayog Adhiniyam, 2002
15. Protection.
- No suit, prosecution or other legal proceedings shall lie against the Lok Aayog, the Pramukh Lokayukt, the Lokayukt or against any officer, employee, agency or person referred to in Section 13 in respect of anything which is in good faith done or intended to be done under this Adhiniyam.
