Section 17 in Gender Sensitisation & Sexual Harassment of Women at Family Court, Ahmedabad (Prevention, Prohibition and Redressal) Regulations, 2013
17. Protection of action taken in good faith.
- No suit, prosecution or other legal proceedings shall lie against the Chief Judice (Sic Principal Judge), GSICC and the Internal Sub-Committee or its members in respect of anything which is done or intended to be done in good faith in pursuance of these regulations, and the circulars/' orders/ notifications issued thereunder.
