Section 51 in Goa Waste Management Corporation Act, 2016
51. Notice of suit and limitation of suits against the Corporation, Committees, officers and servants for acts done in pursuance of execution of this Act.
(1)No suit shall lie against the Corporation or against any Committee constituted under this Act or against any Officer, or servant of the Corporation in respect of any Act done in pursuance of the execution or intended execution of this Act, or in respect of any alleged neglect, or default in the execution of this Act:-(a)unless it is commenced within six months after the accrual of the cause of action; and(b)until the expiration of two months after the notice in writing has been in the case of the Corporation or its committee, delivered or left at the Corporation's office and in the case of an officer or servant of the Corporation, delivered to him or left at his office or place of abode and all such notices shall state with reasonable particulars the cause of action and the name and place of abode of the intending plaintiff and of his advocate, pleader, or agent, if any, for the purpose of the suit.(2)If the defendant in any such suit is an officer, or servant of the Corporation, payment of any sum or part thereof payable by him in or in consequence of the suit may with the sanction of the Corporation, be made from the Corporation funds.
