Section 39 in THE RAJASTHAN JAN-AADHAAR AUTHORITY ACT, 2020
39. Protection of action taken in good faith.- No suit, prosecution or other legal
proceeding shall lie against the State Government or the Authority or the ExecutiveCommittee or the Chairperson or any member of the Authority or the Executive Committeeor any officer or other employee of the Authority or the Executive Committee for anythingwhich is in good faith done or intended to be done under this Act or the rule or regulationmade thereunder.
