Section 9 in Rajasthan Backward Classes (Reservation of Seats in Educational Institutions in the State and of Appointments and Posts in Services under the State) Act, 2017
9. Protection of action taken in good faith.
- No suit, prosecution or other legal proceedings shall lie against any authority or person for anything done or purported to have been clone in good faith in pursuance of the provisions of this Act or the rules made thereunder.
