Section 128 in The Punjab State Election Commission Act, 1994
128. Protection of action taken in good faith.
- No suit, prosecution or other legal proceedings shall lie against the Election Commission or any person acting under the direction of the Election Commission in respect of anything which is done in good faith or intended to be done in pursuance of the foregoing provisions of this Chapter or of any order made thereunder or in respect of the tendering of any opinion by the Election Commission to the State Government or in respect of the publication, by or under the authority of the Election Commission of any such opinion, paper or proceedings.
