Section 17 in Gender Sensitisation & Sexual Harassment of Women at the Madras High Court -Principal Seat at Chennai and Madurai Bench at Madurai - (Prevention, Prohibition And Redressal) Regulations, 2013
17. Protection of action taken in good faith.
- No suit, prosecution or other legal proceedings shall lie against the Chief Justice of the Madras High Court, GSICC and the Internal Sub-Committee or its members in respect of anything which is done or intended to be done in good faith in pursuance of these Regulations, and the circulars/orders/ notifications issued thereunder.
