Section 29(2) in Kerala University of Fisheries and Ocean Studies Act, 2010
(2)Save as otherwise provided in this Act, all acts done and orders passed in good faith by the University or any Authority or body of the University shall be final and no suit shall be instituted against or damage claimed from the University or such Authority or body for anything done or purported to be done in pursuance of this Act, Statutes, Ordinances and Regulations made thereunder.
