Section 109 in The Maharashtra Universities Act, 1994
109. Protection of acts and orders.
- All acts orders done or passed in goodfaith by the University, or any of its officers, authorities or bodies, shall subject to the other provisions of this Act, final; and accordingly, no suit or other legal proceedings shall be instituted against, or maintained, or damages claimed from, the University or its officers, authorities or bodies for anything done or passed, or purporting to have been done or passed in good faith and in pursuance of the provisions of this Act and the Statutes, Ordinances, Regulations and Rules.
