Section 19 in Assam Non-Government Educational Institutions (Regulation of Fees) Act, 2018
19. Protection of action taken in good faith.
- No suit, prosecution or other legal proceeding shall be instituted against the Fee Regulatory Committee and Fee Revision Committee or the members thereof, Government or any officer, authority or person empowered to exercise the powers or perform the functions by or under this Act for anything which is in good faith done or intended to be done under this Act or the rules made thereunder.
