Section 48 in Puducherry School Education Act, 1987
48. Indemnity.
(1)No suit or other proceedings shall lie against the Government for any act done or purporting to be done under this Act or any rule made thereunder.(2)(a)No suit, prosecution or other proceeding shall lie against any authority, officer or servant of the Government for any act done or purporting to be done under this Act or any rule made thereunder without the previous sanction of the Government.(b)No authority or officer or servant of the Government shall be liable in respect of any such act in any civil or criminal proceeding if the act was done in good faith in the course of the execution of the duties or the discharge of the functions imposed by or under this Act.(3)No suit, prosecution or other proceeding shall be instituted against any authority or officer or servant of the Government for any act done or purporting to be done under this Act or any rule made thereunder after the date of the expiry of six months from the date of the act complained of.
