Section 27(2) in The Gujarat Backward Classes Development Corporation Act, 1985
(2)A director shall not be responsible for the acts of any other director or for the acts of any officer or other employee of the Corporation or for any loss or expenses resulting to the Corporation by the insufficiency or deficiency of value of or tie, to any property or security acquired or taken on behalf of the Corporation in good faith or by the insolvency or wrongful act any debt or any person under obligation to the Corporation or anything done in good faith in the execution of the duties of his office or in relation thereto.
