Section 19 in National Law School of India Act, 1986
19. Indemnity.
- No suit, prosecution or other legal proceedings shall lie against and no damages shall be claimed from, the School, the [Vice Chancellor] [Substituted by Act 15 of 2004 w.e.f. 6.3.2004.], the authorities or officers of the School or any other person in respect of anything which is in good faith done or purporting to have been done in pursuance of this Act or any regulations made thereunder.
