Section 26(1) in Himachal Pradesh Hindu Public Religious Institution and Charitable Endowments Act, 1984
(1)No officer or servant of the Government shall be liable in any civil or criminal proceedings in respect of any act, done or purporting to be done under this Act or under the rules made thereunder, if the act has been done in good faith and in the course of execution of the duties imposed or in discharge of the functions assigned by or under this Act.
