Section 14 in The Punjab State Commission for Scheduled Castes Act, 2004
14. Protection of acts done in good faith.
- No suit, prosecution or other legal proceedings shall lie against any member of the Commission or any officer or other employee of the Commission or any person acting, under the direction either of the Government or of the Commission, in respect of anything which is in good faith done or intended to be done in pursuance of this Act, or any rule or order made thereunder.
