Section 16 in M.P. Niji Vidyalaya (Fees Tatha Sambandhit Vishayon Ka Viniyaman) Adhiniyam, 2017
16. Protection of action taken in good faith.
- No suit, prosecution or other legal proceeding shall lie against the Chairperson or member of the District or the State Committee for Regulating Fee and Related Issues, for any order made by it or in respect of anything done in good faith or intended to be done under this Act and the rules made thereunder.
