Section 23 in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
23. Indemnity of certain directors and bar to proceedings.
(1)Every non-official director shall be indemnified against all losses and expenses incurred by him in, or in relation to, the discharge of his duties except such as are caused by his own wilful act or default.(2)No suit or other proceeding shall be instituted against any director or member of any Committee or officer or employee of the Board for anything in good faith done or intended to be done in pursuance of this Act or any regulation or other instrument made thereunder.
