Section 20(3) in Uttar Pradesh Intermediate Education Act, 1921
(3)The Board may direct amendment or rescission of any bye-law made by a Committee under this section, and the Committee shall give effect to any such direction.[21. Protection for acts done etc., in good faith. - No suit, prosecution or other legal proceeding shall lie against the State Government, the Board or any of its Committees or any member of the Board or a Committee or any other person in respect of anything which is in good faith done or intended to be done in pursuance of this Act or any rule, order or direction made thereunder.] [Added by U.P. Act No. 7 of 1966.][22. Bar of jurisdiction of Courts. - No order or decision made by the Board or any of its committees in exercise of the powers conferred by or under this Act shall be called in question in any Court.] [Added by U.P. Act No. 7 of 1966.][FIRST SCHEDULE] [Inserted by U.P. Act No. 12 of 1978 and shall be deemed always to have been inserted.]Election of Members of the Board under clause (c) of Section 3, (1)
