Section 53 in Visvesvaraya Technological University Act, 1994
53. Protection of acts and orders.
(1)Save as otherwise provided in this Act, all acts and orders in good faith done and passed by the University or any of its authorities shall be final and no suit shall be instituted against or damage claimed from the University or its Authorities for any thing done or purported to be done in pursuance of this Act and the Statutes and Regulations made thereunder.(2)(a)No suit, prosecution or other proceeding shall lie against any officer or other employee of the University for any act done or purported to be done under this Act or the Statutes or Regulations, without the previous sanction of the Executive Council.(b)No officer or other employee of the University shall be liable in respect of any such act in any civil or criminal proceedings if the act was done in good faith in the course of execution of duties or the discharge of the functions imposed by or under this Act.
