Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Entire Act]

State of Jharkhand - Section

Section 18 in The Jharkhand Education Tribunal Act, 2005

18. Protection of action taken in good faith.

- No suit, prosecution or legal proceedings shall lie against the Chairman and Members of the Education Tribunal, or any other person authorized by such Chairman and Members for anything which is done in good faith or intended to be done in pursuance of this Act or any rule or order made thereunder.